SUMATHI Vs. SELVAM

JUDGEMENT

(1.) This Criminal Original Petition has been filed to quash the Private Complaint in C.C.No.110 of 2017, on the file of learned Judicial Magistrate Court No.II, Kulithalai.

(2.) Case of the complainant before the Trial Court in brief:-The complainant owning an agricultural land in Sivayam Village, Pambanoor. The accused Nos. 1 to 4 claimed title over the property, disputing the title of the complainant, making trouble to him. Two years back, the accused and the others assaulted the complainant and so, he lodged a complaint before the Kulithalai Police Station. In pursuance of which case in C.C.No.59 of 2015 was filed before the learned Judicial Magistrate No.II, Kulithalai. In that case, some of the persons were let out. So, the complainant filed a petition under Section 319 of Cr.P.C to include those persons, which is pending enquiry in Crl.MP.No.1468 of 2015, on the file of the Trial Court.

(3.) Later, the complainant filed a suit in O.S.No.151 of 2015 against the accused and some other persons, which is also pending. In the year 2016, the accused trespassed into the complainant's land and assaulted him and his wife. As a result of which, a complaint was lodged and case in C.C.No.228 of 2016 is now pending before the Judicial Magistrate No.II, Kulithalai.