P NALLUSAMY Vs. DEPUTY SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) ACCUSED No.1 in Crime No.193/2004 registered on the file of Ayilpatti Police Station, Rasipuram Taluk, Namakkal District for the offences punishable under Sections 469, 471, 211, 182, 167 and 109 IPC and Section 3(i)(viii) and 3(i)(ix) of the Scheduled Castes & Scheduled Tribes (Prevention of Atrocities) Act, 1989 has brought-forth this petition to quash the said FIR invoking the inherent powers of this court under Section 482 Cr.P.C.

(2.) THE facts leading to the filing of this petition can be briefly stated as follows:-

(3.) CONTENDING that a case has been registered against the petitioner herein and others for offences punishable under Sections 3(i)(viii) and 3(i)(ix) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 based on the complaint of the 3rd respondent herein; that the said complaint had been preferred in order to take vengeance on the petitioner herein for the prosecution of the 3rd respondent herein and others for offences under Section 419 and 384 I.P.C. in Crime No.226/1999 on the file of Ayilpatti Police Station (C.C.No.12/2001 on the file of Judicial Magistrate, Rasipuram); that the complaint had been preferred falsely and that the allegations found in the complaint were not enough to make out a prima-facie case against the petitioner herein for the alleged offences, the petitioner has sought for an order quashing the above said FIR.