S. KARUNANITHI Vs. SIVANANDA RAO

JUDGEMENT

(1.) PETITIONER , who is the sole accused in C.C.No.27 of 2011, on the file of the learned Judicial Magistrate No.II, Krishnagiri, came forward with this petition under Section 482 Cr.P.C. to quash the entire criminal proceedings in the said calendar case.

(2.) PETITIONER /Karunanithi and first respondent/Sivananda Rao are colleagues in the State Sericulture Department in Krishnagiri. First respondent's daughter is Subashini. First respondent lodged complaint with the second respondent/Inspector of Police, Krishnagiri Taluk Police Station alleging that on 16.8.2007 at about 11 a.m., in his house, in the presence of his wife Chitra, Boopalan, Elango and Kamalanathan, he gave Rs.2 lakhs to the petitioner to get admission for Subashini and his brother -in -law 's daughter in certain teacher training institutions. However, petitioner did not pay as agreed. He further alleged that on 24.5.2010, at about 8 a.m., in the house of the petitioner, when he demanded the said Rs.2 lakhs, petitioner beaten him with a casuarina stick, thrown a knife at him and criminally intimidated him.

(3.) THE learned Magistrate gave notice to the first respondent. Thereafter, he took cognizance in C.C.No.27 of 2011 for offences under Section 420 and 506(i) IPC as against the petitioner. The case is pending. So far, no witness has been examined.