K. KOKILAVANI Vs. STATE AND OTHERS

JUDGEMENT

(1.) The petitioner has filed the present petition under section 482 of the Criminal Procedure Code, 1973 to call for the records pertaining to the case in C.C.No.111 of 2012 on the file of the Judicial Magistrate No. I, Sankagiri, Salem District and to quash the entire proceedings initiated against her.

(2.) The first respondent police, Sankagiri Police Station received a complaint from the defacto Complainant on 20.08.2009 which reads that the petitioner herein uttered the following words ..[VARNACULAR TEXT OMITTED].. and also made an attempt to slap him with a chapel. The complaint further reads that the petitioner herein uttered the words ...[VARNACULAR TEXT OMITTED]...

(3.) The learned counsel appearing for the petitioner/accused would contend that the first respondent police, Sangagiri Poilce Station registered the FIR against the petitioner, immediately, on receipt of the said complaint without even holding any preliminary enquiry. He would further contend that the petitioner/accused has not committed any of the offences as alleged by the prosecution and that for constituting the offences punishable under Sections 294(b), 355 and 506(ii) IPC, there are no sufficient materials on record.