M. DINESH KUMAR Vs. STATE

JUDGEMENT

(1.) A 6 in Crime No. 680 of 2014, registered by Avaniyapuram Police, came forward with this petition to quash the F.I.R. so for as he is concerned.

(2.) ACCORDING to the learned counsel for the petitioner, the de facto complainant Kaviyarasan is inimical towards the petitioner because earlier in Crime No. 653 of 2012 Kaviyarasan's mother has been included as A13 and subsequently in Crime No. 654 of 2012, the petitioner namely, Appu @ Dinesh has been included as an accused. To wreck vengeance, Kaviyarasan has lodged the present F.I.R. in crime No. 680 of 2014 with concoction.

(3.) ON the other hand, the learned Government Advocate would submit that the F.I.R. in Crime No. 680 of 2014 has been lodged by Kaviyarasan and there are allegations disclosing the overt acts as alleged as to the commission of the offences under Sections 147, 341, 323 and 506(i) I.P.C. and the investigation is going on.