THANGAPANDI Vs. REVENUE DIVISIONAL OFFICER

JUDGEMENT

(1.) The petitioners have come forward with this petition to quash the FIR registered by the second respondent.

(2.) The case of the Petitioner is that the Petitioners family is in a place on lease for doing cultivation and the first Petitioner has lodged a complaint against the Panchayat President and others who trespassed into the land and threatened the life of the Petitioners father, mother and the Second Petitioner. The learned counsel further submitted that there is a suit in this regard in O.S.No. 232 of 2012 is pending and the Police inspite of taking steps on the complaint of the Petitioners, has registered a case against the Petitioners and others. Now the Petitioners have come forward challenging the case registered against them in Cr.No. 165 of 2014, on the file of the second respondent/Police.

(3.) The Supreme Court has time and again has held that the power to quash the criminal proceedings should be exercised sparingly in the circumstances in the rarest of rare cases. The Honourable Supreme Court in State of Haryana and others Vs. Bhajan Lal and others, 1992 SCC(Cri) 426, has held as follows: