S. DEVARAJAN Vs. STATE

JUDGEMENT

(1.) This Criminal Original Petition has been filed to quash the FIR No.343/2015 dated 19.10.2015 on the file of the respondent-police.

(2.) Heard Mr.B.Vijay, learned counsel appearing for Ms.M.Srividya, counsel for the petitioners and Mr.L.Charles Premkumar, learned Government Advocate [Criminal Side] for the first respondent.

(3.) On a complaint lodged by Tamilvanan, Village Administrative Officer of Kalampattu Village, the police registered a case in Crime No.343/2015 for the offences under Sections 147, 341, 294(b), 506(i) IPC., against the petitioners herein, for quashing which, this petition is filed under Section 482 Cr.P.C.,