GAJAPATHY RAJAN Vs. STATE BY THE INSPECTOR OF POLICE

JUDGEMENT

(1.) THE petitions are filed seeking a direction to call for the records pertaining to the cases in Cr Nos.155/2010, 32 of 2009, on the file of the 1st respondent and quash the same.

(2.) THE petitioners in all these petitions are the accused in two complaints given by the respondents/defacto-complainants before the 1st respondent Inspector of Police, Central Crime Branch, Egmore. For convenience sake, the petitioners in all these petitions are mentioned as petitioners and the 2nd respondent in all these petitions are mentioned as complainants.

(3.) THE Central Crime Branch is now seized of the matter and have registered a case in Cr. No.155/2010.