MANSOOR ALI Vs. STATE

JUDGEMENT

(1.) This petition has been filed to quash the first information report in Crime No.299 of 2018 on the file of the first respondent.

(2.) The petitioners were arrayed as accused in Crime No.299 of 2018 for the offences punishable under Sections 147, 148 and 302 IPC based on the complaint given by the second respondent herein.

(3.) The case of the prosecution is that on the basis of information received, the defacto complainant went to the place of occurrence and seen that a dead body was lying in the ground near LIC Office in the Railway Road at Kancheepuram. On enquiry, the defacto complainant/Village Administrative Officer gathered information that the deceased person belongs to North side. On the said day, he was attacked by the villagers of Chinnayan Chathiram suspecting him to be a child lifter. Thereafter, he was taken away to the hospital for treatment, but he came out from there without informing any body. Thereafter, he died. Hence, the 2nd respondent lodged a complaint before the 1st respondent and a case was registered as against the petitioner in Crime No.299 of 2018.