P. N. Prakash, J. - (1.) This petition has been filed to quash the proceedings in C.C.No.1016 of 2017 on the file of the XVI Metropolitan Magistrate Court, George Town, Chennai.
(2.) Heard the learned counsel appearing for the petitioner; the learned Government Advocate [Crl. Side] appearing for the 1st respondent and the learned counsel appearing for the 2nd respondent.
(3.) On the complaint lodged by the 2nd respondent, the 1st respondent conducted a petition enquiry in 916/2014/NIX/CSR dated 07.11.2014 and thereafter, registered a regular case in Crime No.1433 of 2014 on 14.11.2014 under Sections 406, 420 and 506[ii] IPC against the petitioner. After completing the investigation, the 1st respondent filed a final report in C.C.No.1016 of 2017 before the XVI Metropolitan Magistrate, George Town, Chennai against the petitioner. For quashing which, this quash petition has been filed.;