SELVAM Vs. K. NAGARAJ @ NAGARAJAN

JUDGEMENT

(1.) This Criminal Original Petition has been filed to quash the complaint in C.C.54 of 2017, on the file of the learned Judicial Magistrate, Thirumayam.

(2.) Brief facts of the case is as follows:- The first petitioner is the father of the second petitioner. A dispute of water right for the agriculture land is existing between the petitioners and the first respondent.

(3.) Contents of the complaint filed by the first respondent is briefly as follows:- On 13.11.2016, the first petitioner gave a complaint before the second respondent stating that on 13.11.2016, the respondent attacked the first petitioner with aruval. But, actually on the date mentioned in the complaint, the first respondent was taking treatment in Pilroth Hospital, Chenni, as inpatient. Since the complaint was found to be false, the respondent police closed the same as 'mistake of fact.