A VARGHESE Vs. CHELLAPPAN

JUDGEMENT

(1.) The first petitioner Varghese, retired Sub-Inspector of Police and the second petitioner Muthukrishnan, Inspector of Police are accused 9 and 10 respectively in C.C. No. 1711 of 1996 on the file of the Judicial Magistrate No. I, Nagercoil. They are being prosecuted along with eight others in a private complaint instituted by the respondent for the offences punishable under Sections 147, 148, 323, 324 and 506(ii), 167, 217 and 218 of the Indian Penal Code.

(2.) The case was taken on file as against the petitioners A9 and A10 in respect of offences punishable under Sections 167, 217 and 218 of the Indian Penal Code and for the others in respect of other offences. The petitioner after entering appearance before the lower Court, on receipt of summons and the copy of the complaint, have approached this Court to quash the proceedings as against them.

(3.) The brief facts are summarisd as follows : The respondent herein/complainant Chellappan and the accused 1 to 8 are the permanent residents of Keelamavilai village situated within the Rajakkamangalam police limits and during the relevant time the petitioners A9 and A10 were the Sub-Inspector of Police and the Inspector of Police of the said station respectively. The complainant is the temple trustee and the President of the village.