S. SARATH KUMAR Vs. STATE

JUDGEMENT

(1.) This petition has been filed seeking to quash the FIR in Crime No.174 of 2023 pending investigation before the 1st respondent.

(2.) The 2nd respondent gave a complaint to the effect that on 20/3/2023 at about 09.00 PM, the petitioners had spread sand just near the entrance of the house of the defacto complainant and the same was questioned. At the point of time, the accused persons are said to have abused the defacto complainant in filthy language and also threatened the defacto complainant. Based on the complaint given by the 2nd respondent, FIR came to be registered in Crime No.174 of 2023 for offences under Sec. 294(b) of IPC.

(3.) The learned Government Advocate (Crl.Side) on instructions submitted that the investigation was completed and final report has been filed before the X Metropolitan Magistrate, Egmore, Chennai and it has been taken on file in C.C.No.6853 of 2023 and the final report has been taken cognizance of the offence under Sec. 294(b) of IPC.