P. SENTHILKUMAR Vs. STATE

JUDGEMENT

(1.) THIS petition has been filed to quash the proceedings in PRC. No. 3 of 2015 on the file of the learned Judicial Magistrate, Dharapuram.

(2.) HEARD the learned counsel for the petitioner; the learned Additional Public Prosecutor appearing for the respondent and perused the materials placed on record.

(3.) ON 22.01.2007, Rajeswari and Mylsamy quarrelled and Chinnasamy intervened to pacify the spouses. It is alleged by Rajeswari that Chinnasamy assaulted her and the counter allegation is Rajeswari's son pelted stones at Chinnasamy. In this regard, Rajeswari informed her brother Swaminathan who seems to have contacted Kundadam Police Station and requested for police intervention. Two police constables Shankaran [PC1216] and Rajagopal [HC1554] came to Chinnasamy's house and left message in the house asking him to come over to the police station.