RATHINASABAPATHY Vs. STATE REPRESENTED BY INSPECTOR OF POLICE

JUDGEMENT

(1.) This Criminal Original Petition has been filed seeking to call for the records in Cr. No.16 of 2016 on the file of the respondent police and quash the First Information Report dated 02.12.2016.

(2.) The de facto complainant / second respondent herein filed a petition in C.M.P. No.14 of 2016 before the Judicial Magistrate (Special Court for exclusive trial of land grabbing cases), Tiruppur, under Section 156(3) Cr.P.C. and on the directions of the Magistrate, the first respondent police has registered a case in Cr. No.16 of 2016 on 012016 under Sections 463,464,466,468,471,420,120,120-B and 415 IPC against 7 accused, including the petitioners herein, seeking quashment of which, accused 1,2,3,4 and 6 are before this Court.

(3.) Heard Mr. M. Guruprasad, learned counsel for the accused, Mr.C.Iyyappa Raj, learned Additional Public Prosecutor appearing for the first respondent police and Mr. B. Mohan, learned counsel representing Ms.Kanimozhi Mathi, learned counsel on record for the second respondent/de facto complainant.