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Judgment
Heard the learned Counsel for the petitioners in the above said two cases in Crl.P.No.10018/2017 and Crl.P.No.10019/2017. The petitioners have sought for quashing of the entire investigation in Crime Nos.63/2017 and 482/2017 respectively on the file of Ramamurthynagar Police Station. Crime No.63/2017
was registered for the offences under Sections 353, 504, 506 read with Section 34 of IPC, whereas the Crime No.482/2017 is registered for the offence under Section 448 read with Section 34 of IPC.
The learned Counsel for the petitioners submits that there are lot of materials available with the petitioners to show that the case has been falsely lodged by the complainant-first respondent in the above said two cases.
As could be seen from the First Information Report in both the cases, there are certain allegations made against the petitioners. The truth or falsity of those allegations have to be tested during the course of investigation after examining the accused also by the police. The petitioners are at liberty to furnish all the materials available with them to the Investigating Officer and in turn, the Investigating Officer has to receive all the materials that may be produced by the accused-petitioners herein and investigate the matter impartially
and submit appropriate report to the Court. If any adverse report or chargesheet is filed against the petitioners by the Police without any basis, they are at liberty to approach this Court once again, if need arises.
With these observations, the petitions are disposed of. In view of the disposal of the main petitions, I.A.No.1/2017 filed in both the cases stand disposed of accordingly.