PERIYANAYAGAM Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Mr.Mahadeva R.K., learned counsel for the petitioner.

(2.) In this petition under Section 482 of the Code of Criminal Procedure, the petitioner inter alia seeks quashment of the FIR in Crime No.30/2017 registered against the petitioner for the offences punishable under Sections 143 , 147 , 324 , 504 and 354 read with 149 of Indian Penal Code , 1860.

(3.) Facts giving rise to filing of this petition briefly stated are that there is a dispute in respect of land between the complainant and brother-in-law. On 19.2.2017, brother-in-law of the complainant viz., Madalai Muthu i.e., accused No.8 allegedly poured stone on the boundary stone of the land of the complainant and when the complainant tried to remove the stone, accused No.8 tried to assault the complainant. Thereupon a complainant was made to the police and it is not in dispute that on 20.02.2017, the matter was amicably settled between the parties. However, after a period of 26 days i.e., on 18.03.2017, on the basis of a complaint made by respondent No.2, the police registered the case for the offences punishable under Sections 143 , 147 , 324 , 504 , 354 read with 149 of the Indian Penal Code against the petitioner. In the aforesaid factual background, the petitioner has approached this Court.