PALANI Vs. JAYAMMAL

JUDGEMENT

(1.) THIS Criminal Original Petition is filed by the Petitioners in STC.No,946/2005 on the file of the Judicial Magistrate II, Wallajapet, Vellore to quash the complaint and the consequential proceedings.

(2.) ACCORDING to the Petitioners, the Respondent herein had lodged a complaint before the SIPCOT Police Station, Wallajapet, Vellore against one Usha, Jayaraman and Krishnan for the alleged occurrence took place on 20.7.2004. It is also stated that Usha had also a preferred a complaint as a counter blast in respect of the same occurrence. After receiving both the complaints, the SIPCOT Police had registered a case in Cr.No,206/2004 on 29.7.2004 for the offence under Section 160 of IPC against both the parties.

(3.) IT is seen that on 20.7.2004, the said Usha had given a complaint before the SIPCOT Police Station against Chittibabu, Lognathan, Sampath and Jayammal who is the Respondent herein, for which she was issued a CSR Receipt. With regard to the same incident, the Respondent had also given a complaint to the same Police and on receipt of both the complaints, a case in Cr.No,206/2004 had been registered for the offence under Section 160 of IPC against both the parties. The learned Judicial Magistrate II, Wallajepet, Vellore, after analysing the evidence, acquitted both the parties by judgement dated 31.5.2005.