SHANMUGAM Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) The Criminal Original Petition No.10106 of 2019 has been filed to call for the records in Crl MP No.2690 of 2018 in CC No.104 of 2018 on the file of the learned Judicial Magistrate I, Ariyalur for the alleged offences under Section 465, 467, 468 and 471 IPC in Crime No.253 of 2017 and quash the same.

(2.) The Criminal Original Petition No.23752 of 2018 has been filed to call for the records in Charge sheet in CC No.104 of 2018 on the file of Judicial Magistrate I, Ariyalur and quash the same.

(3.) The Criminal Original Petition No.1881 of 2019 has been filed to set aside the order passed in Crl MP No.2690 of 2018 dated 28.09.2018 on the file of the Judicial Magistrate No.I, Ariyalur and transfer the investigation pending on the file of 1st respondent to 9th respondent.