G.K. Ilanthiraiyan - (1.) This Criminal Original Petition has been filed to quash the proceedings in Crime No. 196 of 2018 on the file of the first respondent police.
(2.) The learned Counsel appearing for the petitioner would submit that the petition is innocent he has not committed any offence as alleged by the prosecution. Without any base, the first respondent police registered a case in Crime No. 196 of 2018 for the offences under Sections 294(b),324 and 506(ii) of IPC as against the petitioner.
(3.) The learned Government Advocate (Crl. Side) would submit that the investigation is almost completed and the respondent police have only to file final report.;