B.Pugalendhi, J
1. This petition is filed to quash the proceedings in C.C.No.38 of 2024 on the file of the District Munsif cum Judicial Magistrate, Alangudi.
2. The learned counsel appearing for the petitioners submits that it is a case in counter and the respondent police has filed final report with out considering the complaint. In the event, if a case and counter case has been registered, the respondent police ought to have conducted a fair investigation and found out who is the aggressor and without taking decision on the complaint of the Petitioner, the respondent police has filed a final report. He further submits that a complaint and a counter complaint in a similar manner was filed in the year 2022 in Crime No.124 of 2021 and the same was quashed by this Court on the very same ground in Crl.O.P. (MD)No.19180 of 2022, on 12.06.2023.
3.Since the petitioners have made out a prima facie case, there shall be an order of interim stay.
4. Personal appearance of the petitioners in C.C.No.38 of 2024 on the file of the District Munsif Cum Judicial Magistrate, Alangudi, are dispensed with.
5. Mr.E.Antony Sahaya Prabahar, learned Additional Public Prosecutor, takes notice for the first respondent. Issue notice to the second respondent returnable in two weeks. Private notice is also permitted.
6. Post this case after two weeks.
