EASU PERIANAYAGAM Vs. SELVA UDHAYA

JUDGEMENT

(1.) This petition has been filed to quash the proceedings in M.C.No.49 of 2018 on the file of the learned Chief Judicial Magistrate, Tuticorin.

(2.) The learned Counsel appearing for the petitioner would submit that the petitioner is an innocent person and he has not committed any offence as alleged by the prosecution. Hence he prayed to quash the same.

(3.) Heard the learned counsel appearing for the petitioner and learned counsel appearing for the respondents.