T MURUGAN Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) THIS Petition has been filed by the sole Accused, namely, Murugan, to quash the FIR in Crime No.40 of 2011, registered by the First Respondent under Sections 452 and 294(b), I.P.C.

(2.) THE learned Counsel for the Petitioner would contend that even taking the allegations as such in the FIR, they do not disclose the offences Complained of.

(3.) THE learned Counsel would further submit that the Complaint is motivated. It is only intended to implicate the Petitioner in view of a Civil/property dispute between both sides.