R SELVARAJAN HONOURARY SECRETARY TAMIL NADU BASKET BALL ASSOCIATION MADRAS Vs. INSPECTOR OF POLICE CRIME BRANCH C I D HEADQUARTERS GOVERNMENT ESTATE MADRAS

JUDGEMENT

(1.) THIS O.P. has been filed under Sec.482, Crl.P.C. to call for the records pertaining to the proceedings of the respondent in Crime No.2 of 1998 and quash the same.

(2.) THE Tamil Nadu Basket Ball Association (hereinafter referred to as "the Association" for short) has been registered under the Tamil Nadu Societies Registration Act. THE petitioner is the Honourary Secretary of the said Association. THE Association is the Apex body so far as the activities of Basket Ball game in Tamil Nadu is concerned and its activities are spread all over Tamil Nadu through the respective District Association. THE said Association is having its indoor stadium at Block No.7, Playground Street, Madras-10. THE said stadium can accommodate 5,000 persons and is unique of its kind and has got all the infrastructure facilities. It is named after the former Chief Minister Dr.J.Jayalalitha.

(3.) SEVERAL decisions have been relied on by the learned counsel for the petitioner in support of the contention that FIR can be quashed by this Court, which are: (1) State of West Bengal v. Swapan Kumar , A.I.R. 1982 S.C. 949; (2) Hasan Ali Khan v. State , 1992 Crl.L.J. 1828; (3) S.K.Belal v. State of Orissa , 1994 Crl.L.J. 467; (4) Deep Kumar and others v. State of Punjab , 1997 Crl.L.J. 3104; (5) Ravinder Singh v. State of Punjab, 1995 Crl.L.J. 3297; (6) M/s.Shrei International Finance Limited v. M.G.Narayana, 1998 Crl.L.J. 2220; (7) Vimal Chand v. State of Rajasthan , 1999 Crl.L.J. 128 and (8) Rakesh Ranjan Gupta v. State of U.P. and another , (1999)1 S.C.C. 188.