(1.) This Criminal Original Petition has been filed to call for the records in respect to S.T.C.No.1924 of 2019 on the file of the learned Judicial Magistrate No.II, Madurai and quash the same as illegal.
(2.) The case of the prosecution is that the petitioner / sole accused is a school teacher working in a private school getting aid from the Government, in which, the de facto complainant was functioning as Secretary. During the course of employment, the petitioner is having a habit of bickering with the fellow teachers and also involved in scolding the headmistress. In view of the above attitude, departmental action was initiated against the petitioner and ultimately, the petitioner was placed under suspension. Due to the same, the petitioner developed enmity with the de facto complainant. Further, the petitioner had been spreading the wrong information about the school by saying that he had audio-graphed the Correspondent in action while he was unnecessarily using abusive language against the petitioner and was keeping Compact Disc with him.
(3.) On 03.01.2018, when the de facto complainant, after completing his office work travelled in a car and at that time when the car reached in Menendhal Road, the petitioner waylaid the said car and prevented the same from moving further. During such time, the de facto complainant / second respondent instructed his driver Vijay to get out of the car and to enquire the petitioner as to the reason for restraining him. The petitioner threatened the second respondent saying that he is having the CD depicting the de facto complainant in action with that he will take necessary steps to close the school.