AJEET KUMAR SAXENA Vs. S. JAYASHREE

JUDGEMENT

(1.) This petition has been filed to call for entire records in CC.No.714 of 2017 on the file of the XVI Metropolitan Magistrate, George Town, Chennai and quash the same.

(2.) The brief allegations in the quash petition is as follows:

(3.) a. The learned Senior Counsel Mr.A. Ramesh appearing for the Petitioner submitted that it is a classical case for abuse of process of law. In order to wreck vengeance of the very senior officer of the railways who took several actions to curtail the actions of the trade union members and implemented the Railway Policies, the trade union members foisted the case. It is his contention that trade union members barged into the petitioner's room on 20/4/2007 and wielded threat to his life which resulted in filing of FIR against some of the accused in Cr.No.361 of 2007. In order to wreck vengeance as a counter blast, a complaint came to be filed by one of the member of the trade union alleging as if while she went to the chamber of the officer to question his behavior against the other employees previous day, she was abused by him with filthy language and also threatened at gun point. It is the contention that the complaint was orchestred by the trade union SRMU later point with deliberation as a counter blast to the earlier complaint launched.