T. HARIGOPALAN Vs. STATE AND ORS.

JUDGEMENT

(1.) THE petitioner, who is arrayed as A2 in Cr. No. 804 of 2011 on the file of the Inspector of Police, Kadpadi Police station, has come forward with the present petition for quashing the same.

(2.) THE impugned FIR is registered for the offences under sections 376 and 506(i) IPC on 21.8.2011 on the basis of the complaint dated 15.8.2011 given by the second respondent defacto complainant on 21.8.2011 in respect of the occurrence allegedly happened from June 2009 onwards. The complaint proceeds as if the defacto complainant belongs to Adi dravidar community and she was a member of women Self Help Group and was a social work activist and she came to be acquainted with one Vellore Philip, who is the President of Human Rights Commission and he made false promises to secure her Government job and to get high post in his social service organization and accordingly appointed her as Human Rights Organiser in his Human Rights Commission for a monthly salary of Rs. 3,000/ -.

(3.) THE complaint is registered and investigation is conducted and during the pendency of the petition, investigation is completed and the Investigating officer has filed charge sheet against the accused for the offences under sections 365, 420, 376, 506(ii) IPC and Section 3(1)(v) of the Scheduled Caste and Scheduled Tribes (Prevention of Atrocities) Act 1989 r/w section 34 IPC. The allegations raised against Philip in the charge sheet are in the line of the allegations raised in the complaint.