FR.SAVARIAPPAN Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) This Criminal Original Petition has been filed to quash the F.I.R. in Crime No.397 of 2021, dtd. 24/9/2021 on the file of the first Respondent police.

(2.) The learned Counsel for the Petitioners would submit that the Petitioners are the Landlords and the De-Facto Complainant, who is running a Pearl Trust, is the tenant. He would further submit that one Ramachandran, who is the Managing Director of the said Trust, is a practising lawyer and he is facing disciplinary proceedings with the Bar Council of Tamil Nadu on the allegation that he had obtained fake degree certificates.

(3.) It is the further submission of the learned Counsel for the Petitioners that after the Petitioners had taken steps to vacate the tenant from the premises with an ulterior motive the complaint had been filed. Also, he would submit that at the time of registering the FIR, the Petitioners had filed Crl.O.P.(MD) No.15614 of 2021 seeking anticipatory bail and the same was allowed vide order dtd. 28/10/2021, against which the De-Facto Complainant filed Crl.M.P.(MD) No.11292 of 2021, which was dismissed with cost of Rs.10,000.00 by this Court. Therefore, he seeks to quash the FIR in Crime No.397 of 2021.