M. VENUGOPAL Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) These Criminal Original Petitions have been filed to quash the First Information Report in Crime No.407 of 2017, on the file of the first respondent.

(2.) The complainant was working as a driver under the first accused, namely, Vaikundasekar some time 2 1/2 of years prior to the date of occurrence. At that time, an accident took place in Kozhikode. In respect of which money dispute arose between them. On 24.11.2014, at about 10 am, when the complainant was standing near Regional Transport office, the accused, namely, Stephen contacted him and he informed him about the place. After some time, the said Stephen and four other persons came to the place of occurrence and took him in a van. When it was mid way, he was tied with the ropes, was assaulted and also threatened that if he to make any noise they would kill him by pointing knife in his neck. He was abused and forced him to talk to his mother to give Rs.40,000/- to a person informed by them. Because of the force exerted by those persons, he informed his mother to pay Rs.40,000/- and after payment, he was left in that place.

(3.) He made the complaint before the first respondent on 25.11.2014 in pursuance of which, a case was registered in Crime No.567 of 2014 under Section 147, 366 (A), 385 and 109 IPC and the investigation was undertaken by the first respondent and the first accused was also arrested. Pending investigation, both the accused filed a separate Criminal Original Petitions as mentioned for quashing the First Information Report. During pendency of the petitions, they entered into compromise and filed separate joint compromise memos.