VIJAYAKANTH Vs. STATE

JUDGEMENT

(1.) This Criminal Original Petition has been filed to call for the records relating to the F.I.R in Crime No.459 of 2013 on the file of the first respondent police and quash the same as illegal.

(2.) The petitioner is figuring as the first accused in Crime No.459 of 2013 registered on the file of the Kottar Police Station, Kanyakumari District. The defacto complainant is the second respondent herein. The second respondent was the District Public Prosecutor in Kanyakumari District. His allegation is that when he was conducting a sessions case on 01.07.2013 at about 11.30 a.m, when the petitioner herein along with five others entered the Court Hall. The petitioner herein had been summoned in connection with C.C.No.1 of 2013.

(3.) The allegation of the second respondent is that the petitioner stared at him and prevented him from discharging his official duties. He would further allege that the petitioner gestured to his henchmen to attack the defacto complainant. Thereupon, the persons who accompanied the petitioner with an intent to murder, attacked the defacto complainant. His coat and gown were pulled and they abused the defacto complainant as how he could launch a complaint against the petitioner herein, who was their leader. Thereupon, the other advocates, who were present in the scene, intervened and separated them.