T.VARADHARAJAN Vs. THE INSPECTOR OF POLICE

JUDGEMENT

(1.) This petition has been filed to quash the FIR in Crime No.635 of 2013 dated 25.11.2013 on the file of the first respondent registered for the offences under Sections 120(b) 384, 176 I.P.C.

(2.) Mr.Neethidurai, the learned counsel for the petitioner would submit that the petitioner joined in an Office of the HR &CE Department as Assistant Commissioner from 01.02010 to 31.07.201 In the course of his management, he received representation in respect of non payment of rent for temple property. Immediately he had taken action by terminating the electricity connection and directed the local body authorities not to issue any property tax receipts and also initiated eviction proceedings by filing petition under

(3.) Per contra, Mr.R.Marudhachalamurthy, the learned counsel for the second respondent would submit that while the petitioner was working as Assistant Commissioner of HR &CE Department, he supported all the illegal encroachers upon the temple property. He did not take any action on the complaint sent by the second respondent. In this regard, he lodged a complaint and the first respondent did not take any action and as such he approached this Court in Crl.O.P.No.21634 of 2013 and this Court directed the first respondent to register a case on his complaint. Therefore, the illegality committed by the petitioner is clearly attracted the offence under Sections 384 and 176 I.P.C. as against the petitioner. He along with other two accused persons conspired together and committed the offence. Therefore, he vehemently opposed this petition and prayed for dismissal of the same.