RAJENDRAN Vs. P.NATCHIAPPAN

JUDGEMENT

(1.) The Criminal Original Petition has been filed invoking Sec. 482 of Cr.P.C, to call for the records pertaining to the case in C.C.No.14 of 2019 pending on the file of the Judicial Magistrate Court, Devakottai and quash the same.

(2.) The petitioners 1 to 3 are the accused in C.C.No.14 of 2019 pending on the file of the Judicial Magistrate, Devakottai. The respondent has filed a private complaint under Sec. 200 Cr.P.C., against the petitioners herein and the learned Magistrate, after conducting enquiry under Sec. 202 Cr.P.C, has taken the cognizance of the case in C.C.No. 14 of 2019 for the alleged offence under Ss. 294(b) and 506(ii) IPC.

(3.) It is not in dispute that the first petitioner is working as a Chief Surveyor in Karaikudi Municipality, that the third petitioner, who was the former Councillor, is the wife of the first petitioner and that the second petitioner is the son of the petitioners 1 and 3. Admittedly, the second respondent/complainant is their neighbour.