THAYALAN Vs. STATE

JUDGEMENT

(1.) The Criminal Original Petition has been filed to quash the First Information Report registered in Crime No.227 of 2020, for the offences punishable under Sections 147, 294(b), 324, 506(ii), 188 of I.PC and Section 3 of Epidemic Act, 51 (B) of Disaster Management Act and 58(4) of Public Health Act, on the file of the first respondent police.

(2.) Though the case pertains to Crime No.227 of 2020, pending on the file of the first respondent police was registered for the offence punishable under Sections 147, 294(b), 324, 506(ii), 188 of I.PC and Section 3 of Epidemic Act, 51 (B) of Disaster Management Act and 58(4) of Public Health Act, the averments found in the First Information Report would clearly disclose the fact that during the time of occurrence, the petitioners herein had wordy altercation with the second respondent and also insulted him by using abusive words. Further, by using the wooden log he attacked the de facto complainant and ultimately, the petitioner made a life threat to the second respondent. The offence alleged to be committed by the petitioners are against the human body alone. Therefore, considering the said circumstances, this petition is taken up for further proceedings.

(3.) The case is still at the stage of investigation. By passage of time, the parties have decided to bury their hatchet and compromise the dispute amicably among themselves.