S T CHANDRASEKARAN Vs. STATE

JUDGEMENT

(1.) THE petitioner seeks to quash the proceedings in Cr.No.152 of 2010 pending on the file of the respondent police.

(2.) THE learned counsel for the petitioner informs that he had preferred a complaint on 23.03.2010 to the respondent informing of various wrong doings by the defacto complainant and persons associated with him, which had been registered in C.S.R.No.34 of 2010. THE learned counsel submits that the petitioner had sent further representations on 30.03.2010 and 01.04.2010 to the District Collector as also to the Superintendent of Police of the District. In such representations, it was informed that the defacto complainant party had threatened to array the petitioner as accused by foisting false cases. It is in such circumstances that the defacto complainant had preferred a complaint informing of offences under Sections 147, 148, 294(b) and 506(ii) IPC on 01.04.2010 and in relation to an alleged occurrence on 27.03.2010. Learned counsel would contend that the defacto complainant had only carried forward his threat and foisted a false case against the petitioner.