N.S. MADHANAGOPAL Vs. K. LALITHA

JUDGEMENT

(1.) Leave granted.

(2.) This appeal is at the instance of the original accused Nos. 1 and 2 resply in a complaint lodged by the respondent herein before the Court of the Judicial Magistrate at Alandur, Tamil Nadu for the offences punishable under Ss. 294(b) and 341 resply of the Indian Penal Code (For short "The IPC") and is directed against the order passed by the High Court of Judicature at Madras dtd. 1/4/2022 in Crl.O.P.No.5697 of 2019 by which the High Court declined to quash the criminal proceedings instituted by the respondent herein (original complainant). The High Court ultimately rejected the application filed by the appellants herein under Sec. 482 of the Code of Criminal Procedure (for short "The Cr.P.C.").

(3.) It appears from the materials on record that the parties to this litigation are residing at one common enclave called the Sadagopan Enclave, Kannappan Street, Chromepet Road, Nanmangalam, Chennai. The respondent herein, the original complainant filed an application No.STC No.566 of 2018 in the Court of Judicial Magistrate at Alandur and prayed for an order of police investigation under Sec. 156(3) of the Cr.P.C. or to take cognizance under Sec. 200 of the Cr.P.C. On the fateful day of the incident, the parties entered into a verbal altercation on the issue of excessive flow of waste water in the society.