CHELLADURAI Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) This petition has been filed to quash the criminal proceedings in in P.R.C.No.54 of 2016 on the file of the Principal District Munsif cum Judicial Magistrate, Kulachal, Kanyakumari District as against the petitioners.

(2.) The learned counsel appearing for the petitioners would submit that the petitioners are innocent persons and they have been falsely implicated in the case with oblique motive. The respondent police without looking into the factual facts of the case registered the case only on the false allegations and without properly investigating the persons involved in the crime. Hence. He prayed for quashment of the criminal 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 case in P.R.C.No.54 of 2016 has been converted into C.C.No. 102 of 2019 and as against A6/the 3rd petitioner herein, Non Bailable Warrant has been issued on 11.12.2018 and hence, he prayed for dismissal of the petition.