ABDUL RAZAK Vs. STATE

JUDGEMENT

(1.) THE petitioners have approached this Court seeking quashing of the Crime No. 184/2014 registered by the first respondent Police and consequently to quash the complaint dated 29.7.2014 lodged by the second respondent herein.

(2.) I have heard the arguments of the learned counsel for the petitioners and the learned High Court Government Pleader for the first respondent - State. Perused the records.

(3.) LEARNED counsel for the petitioners strenuously contended that A3 was residing in Soudi Arabia, but on 28.7.2014 he was at the place, where the incident has taken place. According to A3, respondent No. 2 and others had been to the house of A3 and in fact, they caused inconvenience and they have committed the offences by abusing the wife of A3 in filthy language and also threatened A3 and others with dire consequences of killing them and also they have damaged the window glasses. In that context, the Police have also registered a case in. Crime No. 185/2014 for the offence punishable under Section 427, 447, 504 and 506 of IPC.