J. MULLAI Vs. A. PANNEERSELVAM

JUDGEMENT

(1.) This quash petition is filed to quash the criminal proceedings in S.T.C.No.792 of 2012 on the file of the Judicial Magistrate No.1, Karur, which was taken cognizance for the offences under Sections 499 and 500 of I.P.C. against the petitioner.

(2.) The case of the complainant is that the petitioner in the capacity of Executive Officer of Arulmighu Kalyana Venkatramanaswamy Temple, Thanthonimaai, Karur District has filed suit in O.S.No.54 of 2011 on the file of the District Judge, Karur for declaration and recovery of possession of the suit property against the respondent and others. The suit has been filed with false and frivolous averments. In the plaint, para NO.11 states as follows:

(3.) The said complaint has been taken cognizance in S.T.C.No.792 of 2012 by the learned Judicial Magistrate No.1, Karur for the offence under Sections 499 and 500 of I.P.C. as against the petitioner and it is pending. As against the said complaint, the present criminal original petition has been filed to quash the said complaint.