E GOKULAKRISHNAN Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) Crl. O.P. No. 8050 of 2009 has been filed by one E. Gokulakrishnan, Advocate practising in Chennai, for quashing the criminal proceedings initiated in Crime No. 559 of 2008 on the file of B9-Saravananpatti Police Station, Coimbatore. Similarly, Crl. O.P. No. 8051 of 2009 has been filed by E. Sankar, another Advocate practising in Chennai, for quashing the criminal proceedings initiated in Crime No. 560 of 2008 on the file of B9-Saravananpatti Police Station, Coimbatore.

(2.) Cr. No. 559 of 2008 was registered based on the alleged complaint of one K. Srikala, wife of Kumaresan for alleged offences punishable under Sections 294(b) and 506(ii) IPC against 1) Dr. Jayanthi, 2) mother of Dr. Jayanthi, 3) brother of Dr. Jayanthi and 4) a woman relative of Dr. Jayanthi. The said case was registered regarding an alleged occurrence that took place in between 2.00 p.m. and 5.00p.m. on 7.7.2008. The case was registered on 12.7.2008 at 10.00 a.m. The petitioner in Crl.O.P.No. 8050 of 2009 has been referred to as the third accused with description the brother of Dr. Jayanthi. Hence he has preferred the above said petition Crl. O.P. No. 8050 of 2009 for quashing the FIR in Cr. No. 559 of 2008.

(3.) Cr. No. 560 of 2008 was registered on 12.7.2008 itself for alleged offences punishable under Sections 279 and 506(ii) IPC based on the complaint of one Ganesan against Dr. Jayanthi and three other persons. The said case was registered relating to an alleged occurrence that took place at about 11.30 p.m on 11.7.2008. The de facto complainant in the said case is none other than the husband's brother of Srikala, the de facto complainant in Cr. No. 559 of 2008. Though the case was registered against Dr. Jayanthi and three others without naming them, E. Sankar, the petitioner in Crl. O.P. No. 8051 of 2009, two other Advocates Manivannan and Chinna Alagu and also one Ajmal, the driver of the Tata Safari car bearing Regn. No. TN-07 AS-9696 in which the petitioner and the other two Advocates had gone to Coimbatore, were taken by the police and detained by them as the persons accused in Cr. No. 560 of 2008 of Saravananpatti Police Station. The petitioner E. Sankar has filed Crl. O.P. No. 8051 of 2009 for quashing the criminal case registered as Cr. No. 560 of 2008 on the file of the above said police station.