SETHURAMANLINGAM Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) This petition has been filed to quash the proceedings in Crime No. 249 of 2019 on the file of the Inspector of Police, Munnerpallam Police Station, Tirunelveli District as against the petitioners.

(2.) The learned Counsel appearing for the petitioners would submit that the petitioners are innocent persons and they have not committed any offence as alleged by the prosecution. Without any base, the first respondent police registered a case in Crime No. 249 of 2019 for the offences under Sections 147,294(b),352,506(ii), 109 of IPC and Section 4 of TNPHW Act and Section 24of Maintenance and Welfare of Parents and Senior Citizens Act, 2007 as against the petitioners. He would further submit that some of the petitioners were not present in the scene of occurrence.Hence he prayed to quash the same.

(3.) The learned Government Advocate (criminal side) would submit that the investigation is still pending and this petition is in premature stage and hence, he prayed for dismissal of this petition.