CHAKRAPANI Vs. STATE SUB INSPECTOR OF POLICE

JUDGEMENT

(1.) The petitioners, who are arrayed as accused of offences under Sections 147, 148, 324, 336, 506(2) I.P.C. in Crime No. 47 of 2007, on the file of the respondent police, seek the relief of quash.

(2.) The petitioners have informed that the complaint against them has been preferred by one Parivallal, claiming to be the president of Kattukoodalur Village, to which village, the petitioners belong. On 25.03.2007, at about 5.00 p.m., the complainant along with the village people has assembled in the land belonging to Arulmighu Aiyyanar and Pidariamman temple of the village and when they were inspecting the land for the purpose of construction of a school, all the accused abused the defacto complainant and other persons, sprayed chilly powder and threw stones and intimidated the persons present by showing an iron rod. The petitioners are alleged to have done so on the assumption that the land belonged to them. The petitioners allege that the complaint has been falsely filed against them, as they failed to heed the request of the defacto complainant to hand over the land for the construction of school and also failed to meet the demand of money for such purpose. The stand of the petitioners led to the defacto complainant and his men attacking them and the petitioners were grievously injured. The complaint of such occurrence had been filed and registered by the respondent police in Crime No. 47 of 2007. The present petitioners contend that the present crime alleged against them is only a counter blast to the case preferred by them. The learned counsel for the petitioners submits that a false case has been foisted against the petitioners.

(3.) A reading of the First Information Report makes it clear that the allegations against the petitioners are absolutely vague and no specific overtact stand attributed to any of them.