SELVARAJ Vs. ELANGOVAN

JUDGEMENT

(1.) This petition has been filed to call for the records pertaining to the Private Complaint filed by the respondent, which was taken on file in C.C.No. 6 of 2010, on the file of the learned Chief Judicial Magistrate, Kumbakonam, and quash the same in so far as the petitioners are concerned.

(2.) The brief facts of the case is as follows: The respondent initially lodged a complaint before the Panthanallur Police Station on 11.07.2009, alleging that these petitioners joined in an unlawful assembly and abused him and his friends when they visited to inspect the land belonging to one Loganathan. It is further alleged that the said people also armed with deadly weapons and assaulted the respondent and his friends. Thereafter the respondent and his friends run away and escaped from the place of occurrence. Subsequently, the respondent lodged a complaint before the Panthanallur police station. Based on the complaint, a case was registered in Crime No. 197 of 2009, under Section 147, 148, 294(b) and 506(ii) of IPC.

(3.) I have heard the learned counsel appearing for the petitioners and perused the materials available on record. There was no appearance on behalf of the respondents.