A.SALIM Vs. STATE

JUDGEMENT

(1.) This Criminal Original Petition has been filed to quash the proceedings pending against the petitioner in Crime No.522 of 2022, on the file of the Inspector of Police, Tiruppur North Police Station, Tiruppur City, first respondent, for the offences punishable under Ss. 143, 147, 294 (b), 341, 353 and 427 of the Indian Penal Code.

(2.) The allegation in the First Information Report is that there is a dispute in the affairs of the Wakf. Therefore, the petitioner/A.1 has filed O.A.No.15 of 2014 before the Wakf Tribunal/I Assistant City Civil Court, Chennai. Vide, order, dtd. 25/4/2022, they obtained interim order. However, on 4/5/2022, the above application was dismissed for default.

(3.) On 7/5/2022, the defacto complainant went to the mosque and on 11/5/2022, he assumed the direct management of the mosque. While so, the petitioner along with others have abused the defacto complainant and prevented him from discharging his official duties. As a result, the First Information Report was registered in Crime No.522 of 2022, for the offences punishable under Ss. 143, 147, 294 (b), 341, 353 and 427 of the Indian Penal Code.