THANGAMANI Vs. DHANALAKSHMI

JUDGEMENT

(1.) THIS petition seeks to quash proceedings pending in C.C.No.718 of 2005 on the file of the learned Judicial Magistrate III, Coimbatore. The petitioners herein are accused 1 to 4 in such case.

(2.) THE learned counsel for the petitioners submits that the petitioners 1 and 2 herein came to their house in a jeep at about 9.45 p.m. on 16.12.2004 and when they arrived there, one Senthilkumaran, son of the complainant in C.C.No.718 of 2005 quarreled with them and they were attacked by the said Senthilkumaran as also the complainant and her husband. THE neighbours intervened and the petitioners 1 and 2 were taken to C.M.C hospital, Coimbatore. A complaint was preferred by the 1st petitioner before the B-4, Race Course Police which was registered as Crime No.2168 of 2004 on 17.12.2004 at about 1.30 hours for offence under Sections 294 (b) and 324 IPC .

(3.) THE learned counsel informs that the police on investigation have filed a charge sheet in Crime No.2168 of 2004 for offence under Sections 294(b), 324 and 324 r/w 109 IPC on the complaint of the 1st petitioner herein and also have filed a charge sheet in respect of the other crime No.2169 of 2004 i.e., the complaint preferred by Senthilkumaran for offence under Sections 75(1)(c) of City Police Act and 323 (2 counts) and 325 IPC against the petitioners 1 and 2.