SELVAM AND OTHERS Vs. THE STATE

JUDGEMENT

(1.) This Criminal Original Petition has been filed to call for the records in PRC No. 15 of 2018 on the file of the learned Judicial Magistrate No. I, Panruti, and set aside the order dated 23.07.2018, converting STC No. 195 of 2013 into PRC No. 15 of 2018.

(2.) On the complaint lodged by one Muthulakshmi, the respondent police have registered a case in Crime No. 83 of 2010 on 28.01.2010 under Sections 147, 148, 427, 294(b), 323, 506(ii) and 436 IPC r/w. Section 4 of Tamil Nadu Prohibition of Women Harrassment Act, against one R.K.Kumar (A1) and unnamed others.

(3.) It is the case of the de facto complainant that on 28.01.2010, R.K.Kumar (A1) along with twenty persons suddenly came into her house; started assaulting her and her neighbours; demanded that they should vacate from the property and also set fire to her hut. In the light of the aforesaid complaint, an FIR was registered for the said offences.