K. JAYACHANDRAN Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) This petition has been filed to quash the FIR in Crime No.151 of 2021 on the file of the first respondent police, registered for the offences under Ss. 294(b), 506(i) of IPC and 4(1)(j) of Tamil Nadu Prohibition Act.

(2.) The case of the prosecution is that on 21/9/2021, the Head Clerk of the District Munsif Court, Valparai, received information about the arrival of the family members of a Hon'ble High Court Judge at the forest guest house in Sirukundra. The petitioner, when approached by the guests about a bonfire, denied due to safety concerns with forest animals. Later, around 10:30 pm, after the guests were talking loudly on their cell phones, the petitioner ordered them to leave, allegedly threatening them while intoxicated. The guests vacated the premises and stayed in a hotel that night. The de-facto complainant filed a report the next morning, leading to a case being registered against the petitioner for intimidation and misconduct under Sec. 294(b), 506(i) of IPC and 4(1)(j) of Tamil Nadu Prohibition Act.

(3.) Heard both sides and perused the materials placed before this Court.