VISWANATHAN Vs. STATE

JUDGEMENT

(1.) These Criminal Original Petitions have been filed, invoking Sec. 482, Cr.P.C., seeking orders, to call for the records in connection with P.R.C. No.8 of 2019, on the file of the Judicial Magistrate Court, Alangulam, Tirunelveli District and quash the same.

(2.) The Petitioner in Crl.O.P.(MD) No.9128 of 2019 is the 12th Accused; the Petitioner in Crl.O.P.(MD) No.18189 of 2019 is the 11th Accused and the Petitioners in Crl.O.P.(MD) No.1784 of 2020 are the Accused 1, 2, 4 to 10 in P.R.C. No.8 of 2019, pending on the file of the Court of Judicial Magistrate, Alangulam. On the basis of the Complaint lodged by the Second Respondent/De facto Complainant, F.I.R. came to be registered in Cr. No.69 of 2006, dtd. 21/3/2006 against 5 named persons and 8 unknown, but identifiable persons for the alleged offences under Ss. 147, 148, 353 & 506(ii), I.P.C., on the file of the First Respondent.

(3.) On the basis of the Complaint lodged by the Second Accused Subramanian, F.I.R., came to be registered in Cr. No.68 of 2006 against the De facto Complainant herein, his assistant and 4 others for the alleged offences under Ss. 147, 341, 294(b) & 506(ii), I.P.C. The First Respondent, after completing the investigation in Cr. No.68 of 2006, has laid a Final Report against the same persons for the alleged offenes under Ss. 147, 148, 341, 294(b) & 506(ii), I.P.C. and 149, I.P.C., and the same was taken on file in C.C. No.192 of 2008, on the file of the Judicial Magistrate Court, Thenkasi and subsequently, the same was transferred to the Court of the Judicial Magistrate, Senkottai and was taken on file in C.C. No.246 of 2006. It is not in dispute that after trial, the De facto Complainant, his assistant and others were acquitted from all the charges, vide Judgment, dtd. 16/7/2013.