SAKTHIVEL Vs. MURUGESA SUNDARA PANDIYAN

JUDGEMENT

(1.) Cri. O.P. No. 8117 of 1992, under Section 482 Cr. P.C. is to call for the records and quash the private complaint in C.C. No. 56 of 1991, on the file of Chief Judicial Magistrate, Kanyakumari District at Nagercoil.

(2.) The petitioner was charged under Sections 426, 451 and 506 of Indian Penal Code, in the private complaint filed by the respondent. It is alleged that the petitioner who was at the material time, the Sub Inspector of Police, Rajakkamangalam Police Station, Kanyakumari District, trespassed into the residence of the respondent and smashed some bottles containing an ayurvedic medicine called, Kanyakavasam drug and in respect of this incident, a private complaint was, filed by the respondent on 31/5/1991.

(3.) Cr1. O.P. No. 8118 of 1992, under Section 482 Cr. P.C., is to call for the records and quash the private complaint in C.C. No. 97 of 1991 on the file of Chief Judicial Magistrate, Kanyakumari District at Nagercoil.