MANIVANNAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) This petition is filed to quash the proceedings pending in Spl.C.C.No.88 of 2017 on the file of Special Judge-cum-Chief Judicial Magistrate, Namakkal.

(2.) The case came to be registered on the basis of the first information report in Cr.No.2/AC/2015 dtd. 19/2/2015 for the offences punishable under Sec. 120(b), 193, 465, 468, 471 IPC and 13(2) r/ 13(1)(d) of Prevention of Corruption Act, 1988 against the petitioner and one Tmt.A.Vimala, Sub Inspector of Police. The petitioner is A.1 in this case.

(3.) The allegations against the petitioner and the co-accused are as follows:- The petitioner and the co-accused Tmt.A.Vimala were working in Erumpatti Police Station, Namakkal District from 21/2/2014 to 13/10/2014. On 6/3/2014 at 11.00 hrs at Palapatti village, there was a scuffle between two families viz., Tmt.Tamilmani, W/o Thangaraj and Tmt.Mariyayi, W/o Eswaran, as a result, Tmt.Tamilmani, her son Senthilkumar and Kandasamy, F/o Mariyayi sustained injuries. They were taken for treatment in the hospital.