KAVITHA Vs. THE SUPERINTENDENT OF POLICE AND ANOTHERS

JUDGEMENT

(1.) This Criminal Original Petition has been filed to call for the records pertaining to the FIR in Crime No.28 of 2010 on the file of the Inspector of Police, District Crime Branch, Ramanathapuram and quash the same as illegal.

(2.) The petitioner herein is Accused No.1 in Crime No.28 of 2010 on the file of the second respondent Police. She filed this application to quash the said FIR as illegal.

(3.) Now, on going through the facts of the case, it is alleged that the third respondent is the defacto complainant, who is an aged lady and residing in Kamuthakudi, Paramakudi Taluk. She is having the house property in Paramakudi, measuring to an extent of 2287 + Sq.ft.