ALAGUTHANGAMANI Vs. SARAVANAN

JUDGEMENT

(1.) This Criminal Original Petition has been filed, invoking Sec. 482 Cr.P.C., seeking orders to call for the records in C.C.No.89 of 2019, pending on the file of the Judicial Magistrate Court No.II, Kovilpatti and quash the same.

(2.) The petitioners are the accused 1 to 3 in C.C.No.89 of 2019, on the file of the Judicial Magistrate Court No.II, Kovilpatti.

(3.) The case of the prosecution is that on 28/4/2015, when the respondent was in his place covered with asbestos sheet, the petitioner 1 and 2 came to that place, abused the complainant in filthy language, that the first petitioner had attempted to assault the respondent, and that despite the intervention of the complainant, the petitioners 1 and 2 damaged the asbestos sheet and iron poles and thereby caused damage to the tune of Rs.20,000.00.