(1.) Crl. M. P. No. 8989 of 1989 is a petition u/S. 482, Cr. P.c., filed by the accused in Crime No. 284 of 1989, on the file of the Sub-Inspector of Police, Madurantakam, within the jurisdiction of the Judicial Magistrate, Madurantakam. The petitioner seeks to invoke the inherent powers of this court, to call for the records in Crime No. 284 of 1989 on the file of the respondent-Police Station and quash the first information report and further proceedings in pursuance of the said first information report, as an abuse of process of court.
(2.) Crl. M.P. No. 8990 ofl989is a petition for stay filed by the accused, pending disposal of Crl. M.P. No. 8989 of l989.
(3.) Bhaskaran, .J. admitted Crl. M. P. No.8989 of I 989 on 8-8-1 989 and on the same day directed interim stay of further proceedings in Crime No. 284 of l989on the file of the respondent, for two weeks. The stay ordered was continued for three more weeks on 22-8-1989and thereafter it does not appear, that the stay has been extended.