MATHAN KUMAR Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) This Petition has been filed seeking to quash the proceedings pending in S.T.C. No.83 of 2023 on the file of the learned Judicial Magistrate Court No.I, Kovilpatti.

(2.) The case of the Prosecution is that the Second Respondent is a Panchayat President. There was a Land dispute between the Petitioner and one Muralidharan. On 17/5/2023, the Petitioner is said to have posted a news against the De facto Complainant in the Facebook. A Complaint was given in this regard. On 18/5/2023 at about 7.00 p.m., when the De facto Complainant was talking with his friends, the Petitioner is said to have come to the spot and abused him in filthy language and threatened with dire consequences and also assaulted him.

(3.) For the very same incident, based on the Complaint given by the Petitioner, an FIR came to be registered in Crime No.142 of 2022 as against the Second Respondent and four others.