MANOHAR AND RAJARATHINAM Vs. S GOVINDARAJ

JUDGEMENT

(1.) The above petition has been filed by the petitioners to call for the records pertaining to PRC. No. 47 of 2005 on the file of learned Judicial Magistrate, Thiruthuraipoondi and quash the same.

(2.) The respondent/complainant has filed the case in PRC. No. 47 of 2005 before the learned Judicial Magistrate, Thiruthuraipoondi against the petitioners. The ingredients of the complaint is that on 23.06.2004, at about 11.00 a.m, two sub-inspectors and four constables, who are attached to the Thiruthuraipoondi police station entered into the complainant's house and assaulted him, forcibly brought him out and thereafter used filthy language against him and insulted his caste. Further, the respondent/complainant alleged that the petitioners/accused assaulted him on his head, and ear and left hand, with the result that the left hand of the respondent/complainant was fractured.

(3.) Further, the respondent/complainant has alleged that as he had constructed a house in temple land, the petitioners had threatened him to vacate the temple land and used derogatory terms in referring to his caste, and addressed him as "pariah". Further the respondent/complainant alleged that he was admitted in Thanjavur Medical College Hospital as in-patient for two days; consequent to the assault on him by the petitioners.