RAJ KRISHNAN Vs. SHAHUL HAMEED CIRCLE INSPECTOR OF

JUDGEMENT

(1.) The petitioners are brothers.The 2nd petitioner is the registered owner of a car bearing No.KL08/AB 6598. The 2ndpetitioner, the owner of the car was a student at Bangalore at the relevant time.His brother, the 1stpetitioner lodged an F.I statement raising allegation thatthe carkept inthe garage oftheirhousewasfound missingon the night of 05.03.05. Accordingly, a crime has been registered and the investigation was conducted.

(2.) In the course of investigation, the police appear to have come to the conclusion that there was no theft as alleged and it was only a false F.I.S lodged by the petitioners in collusion to cover up the real state of affairs. Accordingly, after investigation, Annexure-4 report has been filed arraying both the petitioners as accused and deletingtheoffenceunder Section379 I.P.C andadding theoffence under Sections 468 and 201 I.P.C.

(3.) The petitioners are aggrieved by the fact that on the complaint lodged by the 1stpetitioner, the petitioners have been arrayed as accused.The petitioners have various grievances to raise. They contend that Annexure-IV does not give all the relevant details. They further contend that the 1st respondent, the Investigating Officer wasactuated byulterior motives.The 2ndrespondent,the localSub Inspector of Police has also interest in the matter. The 1stand 2nd respondents in collusion are attempting to shield and cover the son of the 2nd respondent and his friends, who the petitioners now allege had connections with the crime of theft of the vehicle. In these circumstances, the petitioners have come to this Court with this petition under Section 482 Cr.P.C.