S.VASANTHAMANI Vs. STATE

JUDGEMENT

(1.) Accused 1 to 6 are the petitioners herein.

(2.) It is represented that the 2nd respondent has died and the 1st petitioner has also died. This petition is filed under Sec. 482 of Cr.P.C., to call for the records relating to offences under Ss. 147, 148, 448, 427 and 506(ii) of IPC in Crime No.135 of 2018, on the file of the 1st respondent and quash the same.

(3.) The case of the prosecution is that the 2nd respondent/defacto complainant had appeared before the 1st respondent police and in view of the order passed in Crl.O.P.No.25156 of 2017 dtd. 21/11/2017 by this Court, had sought for registration of her complaint dtd. 12/10/2017, stating that she is residing in the said address and on 30/1/2017, when she was planning to build her house using JCB for clearing the land, the petitioners 1 to 6 who are the land owners on the western side had assembled unlawfully and objected and threatened her that if she do so, they would burn her alive and for the said incident, her husband had given a complaint for which an FIR in Crime No.44 of 2017 was registered on the file of the 1st respondent police. (a) Thereafter, on 31/1/2017, the petitioners 1 to 6 along with wooden logs and Aruval had threatened the 2nd respondent/defacto complaint to withdraw the said FIR already registered and entered the property and had threatened with unparliamentary words and when she stated that her husband has gone to the temple, the said persons had threatened her to withdraw the said FIR failing which they would be done away with. Further, Arumugam (2nd petitioner herein) had broken the window and Krishnamurthy (3rd petitioner herein) had attempted to use the Aruval on the 2nd respondent/defacto complainant, due to which, she had made a hue and cry and neighbours had arrived to save her.