E.LAKSHMANAN Vs. STATE

JUDGEMENT

(1.) The petitioner is an accused in C.C.No.85 of 2018 on the file of the learned Judicial Magistrate, Arani Taluk.

(2.) The petitioner was arrayed as Accused No.1, in Cr.No.609 of 2018 on the file of the 1st respondent police for the alleged offence under Ss. 341, 294(b), 506(i) IPC on the basis of the complaint given by the 2nd respondent herein.

(3.) According to the petitioner, the 2nd respondent's husband by name Palanisamy was an habitual offender of sand quarrying and carrying out illicit sand quarrying and hence, he laid a complaint with the police and therefore, the husband of the 2nd respondent has criminally intimidated and also threatened him with dire consequences. Despite the complaint, the 1st respondent has not taken the complaint of the petitioner and hence, he filed Crl.O.P.No.26190 of 2017 for registration of the complaint. Pursuant to the same, a case in Crime No./FIR No.54 of 2018 was registered and the same is pending.