STATE OF TAMIL NADU Vs. THIRUKKURAL PERUMAL

JUDGEMENT

(1.) Leave granted.

(2.) This appeal arises out of an order made by a learned Single Judge of the High court of Judicature at Madras on 9/11/1993 in Criminal Original Petition No. 8730 of 1992 Cri MP No. 4794 of 1992 and Crl MP No. 6765 of 1992. The learned Judge quashed the First Information Report, Crime No. 246 of 1992 of P. S. Tallakulam, insofar as the respondent is concerned as also the criminal proceedings emanating therefrom against him.

(3.) We have gone through the order of the learned Single Judge and heard learned counsel for the parties.