AROCKIASAMY Vs. STATE

JUDGEMENT

(1.) The petitioners are facing trial in C.C.No.375 of 2011 before the learned Judicial Magistrate, Palani for the offence punishable under Sections 147, 148, 447, 487, 506(ii) IPC. The second respondent is the de facto complainant.

(2.) According to the second respondent, on 13.08.2010 at about 3.00 p.m the accused herein entered the property belonging to his owner namely, Thiru.Kumarasamy and uprooted the fences and also a few trees. When the second respondent tried to prevent them, they criminally intimidated. Therefore, a case in Crime No.396 of 2010 was registered by the first respondent for the aforesaid offences. Investigation was conducted and final report was filed and the same was taken on file by the learned Judicial Magistrate, Palani. To quash the same, the present Criminal Original Petition has been filed.

(3.) Heard the learned counsel appearing on either side.