BALASUBRAMANI Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) This petition is filed seeking quashment of the case in Crime No.41 of 2018 on the file of the 1st respondent police.

(2.) The case of the prosecution in brief:-

(3.) A1/Bala Dhandapani and A2/Balasubramani are brothers. A3/Vijayaraghavan is the son of A2. So also, A4 is the son of A2. A2 Balasubramani stated in the complaint that they are four in number born to their parents and the last brother Bala Dhandapani, who is A1 herein is in possession and enjoyment of the family properties. So over the property issue, frequent quarrel took place among them. On 24/1/2018 at about 07.30 am, the said Bala Dhandapani was found cutting and removing coconut fruits. When that was objected, Bala Dhandapani assaulted the de-facto complainant with aruval and caused injury. He was also criminally intimidated. Similarly, Bala Dhandapani has given a complaint stating that totally there are seven in number born to their parents. The brother namely Balasubramani occupied the shop and the house. In order to grab the property, he made several assaults. On 24/1/2018, Balasubramani assaulted him with iron rod and also criminally intimidated. Similarly on the earlier occasion, A3/Yogeshwaran @ Logeshvararaj and A4/Vijayaraghvan damaged the drainage water pipe connection. They have also mixed poison in the water. Both the complaints have been registered under sec. 160 IPC and the investigation is under process. Pending investigation, seeking quashment of FIR, the petitioners/A2 to A4 filed this petition.