R. ANDIAPPAN @ RAJASEKAR Vs. STATE THROUGH THE INSPECTOR OF POLICE, AVUDAYARKOIL CIRCLE POLICE STATION, PUDUKKOTTAI DISTRICT (CRIME NO. 3/2015)

JUDGEMENT

(1.) The ends of justice are higher than the ends of law, though justice is achieved through law enacted by the Legislature. The power to quash the proceedings under Sec. 482 Crimial P.C. has a salutary public purpose.

(2.) The cases in which the High Court should exercise the power to quash the proceedings have been enlightened in the decision reported in R.P. Kapur Vs. State of Punjab 1960 AIR 862 and it runs as under:

(3.) The defacto complainant/R2/Palanimuthu/eye witness/is the son of the deceased Subramanian. The deceased was the President of Irrigation Committee. In respect of irrigation problem, there was a dispute between the villagers of his village and Kattamudi village.