SABARATHINAM Vs. STATE

JUDGEMENT

(1.) This Criminal Original Petition has been filed by the petitioners seeking to quash the proceedings pending against them in Crime No.14 of 2019, dated 15.03.2019, on the file of the first respondent police, as illegal.

(2.) The case of the prosecution is that on 10.03.2019, the first accused viz., Manokaran, S/o.Palanivel, removed the wooden sticks, which were kept in front of the house of the second respondent/de-facto complainant. When the same was questioned by the second respondent/de-facto complainant, the first accused abused him in filthy language and the other accused persons attacked the second respondent/de-facto complainant and his father, by using wooden sticks and caused injury.

(3.) The case of the petitioners is that the second respondent/de-facto complainant attempted to encroach the Government Poramboke land, by putting up the wooden sticks, which has caused inconvenience to the Public and therefore, the first accused informed him to remove the wooden sticks. Due to the said motive, the second respondent/de-facto complainant has preferred the false complaint against the first accused and the present petitioners.