PRAKASH Vs. ASSISTANT COMMISSIONER OF POLICE

JUDGEMENT

(1.) The petitioners are shown as accused Nos.1 and 3, in crime No.1350 of 2020 registered on the file of the Inspector of Police, Musiri Police Station, Trichy District, for the offences under Sections 341 , 294(b) , 323 , 506(ii) of IPC and Section 4 of TNPWH Act and Sections 3(1)(r),3(1)(s),3(2)(va) of the SC/ST (POA) Amendment Act, 2015.

(2.) The learned Counsel for the petitioners submits that the petitioners and de-facto complainant are neighbours and due to previous enmity, a false complaint has been given against the petitioner and the petitioners have not committed any offence as alleged by the respondent Police.

(3.) The learned Additional Public Prosecutor, on instructions, submitted that the injured in this case was also discharged from the hospital.