SAMBANDAM Vs. INSPECTOR OF POLICE VANOOR POLICE STATION

JUDGEMENT

(1.) The petitioners are the accused in C.C.No.173 of 2010 on the file of the learned Judicial Magistrate, Vanoor, involving offences punishable under Sections 147, 294(b), 447, 352, 354 of IPC. The second respondent is the de-facto complainant in the case.

(2.) The case of the petitioners is that on 24.12000 at about 06.00 a.m., the second respondent along with two others entered into the petitioners land and stored the casurina wooden log. When the second petitioner questioned the same, the second respondent and five others jointly attacked the petitioners 2 and 3 and sustained injuries. Immediately, the second petitioner lodged a complaint before the first respondent and was admitted in Jipmer Hospital, Pondicherry for treatment and had undergone two days treatment.

(3.) Since the first respondent had not taken any action on the complaint made by the second petitioner, the third petitioner sent a representation to the Superintendent of Police, Villupuram seeking for action. Thereafter also since the first respondent has not taken any action on the complaint, the second petitioner filed a private complaint and the same was taken on file as S.T.C.No.391 of 2009, wherein summon was served to the accused and were appeared before the Court.