BOOPALA MOORTHY Vs. STATE

JUDGEMENT

(1.) THE petitions are filed to call for the records in Cr.Nos.626 and 553 of 2010 on the file of the Inspector of Police, K-5 Peravallur Police Station, Chennai-82 and quash the same.

(2.) CR.No.553 of 2010 is a complaint given by the 2nd respondent against the petitioners and others for an alleged occurrence on 15.9.2010. The crux of the complaint is that there is a dispute between the petitioners and the defacto-complainant in respect of the house, in which the 2nd respondent was residing. It is said that the petitioners and others were trying to vacate the defacto-complainant by illegal means and on 15.9.2010 the petitioners and 15 others came to the house of the defacto-complainant and broke open the door, trespassed into the property and threw away the articles and thereby forcibly evicted the defacto-complainant. On the basis of this complaint, a case has been registered by the 1st respondent in CR.No.553 of 2010 for the offence punishable under Secs.448, 427 and 506(i) IPC.

(3.) THE learned counsel also submitted that the complaint given by an advocate who is said to represent the defacto-complainant is also false and there is no such incident to register a case against the petitioners.