JOSEPH AND OTHERS Vs. PAPUSAMI REDDIAR

JUDGEMENT

(1.) THIS is an application to quash the proceedings in C.C. No. 147 of 1983 on the file of the Judicial Second Class Magistrate, Jayankondam, Accused 1 to 17 are the Petitioners.

(2.) THE Respondent has filed the private complaint in the court of the Judicial Second Class Magistrate, in C.C. No. 147 of 1983 against the Petitioners. The allegation is that on 31st January, 1983, the Petitioners 1 and 2, along with others, were harvesting the crops raised by the Respondent herein and when the Respondent questioned them, they threatened him. It is his further case that at about 10 a.m., on day he gave a complaint at the Jayankondam Police Station, and on 4th February, 1983 he gave a complaint before the Magistrate. The Magistrate sent it for the police report and as the police did not make any the enquiries, Respondent was preferring the second private complaint. It is to quash this proceeding the Petitioners have come forward with this petition.

(3.) IN the result, the petition is allowed and the proceedings are quashed.