C.RAJA Vs. STATE

JUDGEMENT

(1.) This criminal original petition has been filed to quash the FIR in Crime No.2 of 2023 pending investigation before the 1st respondent police.

(2.) Heard the learned counsel for the petitioner and the learned Additional Public Prosecutor for the 1 st respondent.

(3.) The 2nd respondent who is the Revenue Inspector gave a complaint to the 1st respondent to the effect that the revenue officials conducted a survey in the subject property on 31/12/2022 at about 10.30 a.m., for removal of the encroachment made in the Government poramboke land after following the procedure under the Land Encroachment Act. At that point of time, A1 and his counsel (who is the petitioner herein and arrayed as A2) came to the spot and picked up a quarrel with the 2 nd respondent. It was further alleged that they restrained the officials from carrying on with their official duty. Based on this complaint, an FIR came to be registered in Crime No.2 of 2023 for offence under Ss. 341 and 353 of IPC. Aggrieved by the same, the petitioner (A2) has approached this Court seeking to quash the FIR.