VELLAIMMAL Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) This petition has been filed to quash the proceedings in C.C.No. 34 of 2018 pending on the file of the District Munsif cum Judicial Magistrate No.I, Usilampatti, having been taken cognizance for the offences under Sections 498(A) , 294(b) of IPC r/w.Section 4 of TNPHW Act and Section 4 of D.P.Act as against this petitioners.

(2.) The learned counsel appearing for the petitioners would submit that the petitioners are innocent and they have been falsely implicated in this case with oblique motive. The respondent police conducted the investigation in a mechanical manner and filed the charge sheet as against the petitioners and hence, sought for quashment of the proceedings.

(3.) The learned Government Advocate (criminal side) submitted that there are materials available to proceed with the case as against the petitioners herein and at the threshold, the criminal proceedings cannot be quashed and the charges framed against the petitioners have to be gone into a full-fledged trial. Further, he would submit that the trial has also been commenced and hence, he prayed for dismissal of the petition.