K.M.S. SIVAKUMAR Vs. STATE

JUDGEMENT

(1.) This Criminal Original Petition is filed to quash the C.C. No.4 of 2024 on the file of the District Munsif cum Judicial Magistrate, Gummidipoondi, for offence under Ss. 323, 506(i), IPC r/w 34, IPC.

(2.) The case of the Petitioners is that the 1st Petitioner being the elected Union Councilor of Eguvarpalayam Panchayat, he has been prevented from participating in the Grama Sabha meeting and been insulted by using caste name of the De facto Complainant and others. When that was objected and brought to the Notice of the Police, a false Complaint lodged against him as if he and others disturbed the Grama Sabha meeting held on 2/10/2021 and the case has been registered for the above said offences.

(3.) The learned Counsel appearing for the Complainant submits that on the day of occurrence, it was the 1st Petitioner who along with his wife and others made ruckus and disturbed the peaceful conduct of Grama Sabha meeting. However, suppressing the fact, he has given a Complaint before the Respondent-Police making false allegations as if he has been insulted by using caste name and the case in Crime No.417 of 2021 was registered by the Respondent-Police, investigated by the Deputy Superintendent of Police, Gummidipoondi and Final Report filed in S.C. No.158 of 2023.