AJMAL KHAN Vs. STATE

JUDGEMENT

(1.) This Criminal Original Petition has been filed seeking the relief to quash the F.I.R. registered in Crime No.320 of 2020 on the file of the first respondent police.

(2.) Heard Mr.R.Anand, learned counsel appearing for the petitioners, Mr.S.Chandrasekar, learned Additional Public Prosecutor appearing for the first respondent and Mr.R.Alagumani, learned counsel appearing for the second respondent.

(3.) The case of the prosecution is that the second respondent is the former Panchayat Board President of Sakkaraikottai Village at Ramanathapuram District. On 30.04.2020 at 10.18a.m., one Sathik Basha, who is the son of the de facto complainant / second respondent had received a message through social network, for example, Whatsapp messenger from a group named as 'Sri Rama Bakthan RSS', in which, the de facto complainant was described as an Ismalic Terrorist and he had also grabbed the land from the people belong to the Hindu Religion. The de facto complainant has also raped and killed a married woman, namely, Renuka in the same locality.