THIYAGARAJAN Vs. KARUPPANNAN

JUDGEMENT

(1.) This petition has been filed seeking to quash the order passed by the Court below in taking cognizance of the private complaint filed by the first respondent for an offence under Section 324 of I.P.C.

(2.) It is seen from the records that there was a pathway dispute between the parties and there was also a civil suit pending before the District Munsif Court at Namakkal.

(3.) On 19.08.2013 at about 3.30 p.m., the father of the petitioner viz., Chellappan was attacked and done to death. This resulted in registration of an FIR in Crime No.290 of 2013 for an offence under Section 302 of I.P.C. Parallely, the first respondent had also given a complaint against the petitioner and the same was also taken on file and an FIR was registered in Crime No.291 of 2013, for an offence under Section 324 of I.P.C.