K.KAYILAIRAJAN Vs. STATE

JUDGEMENT

(1.) This Criminal Original Petition has been filed seeking to quash the FIR in Crime No.96 of 2018, pending on the file of the 1st respondent Police.

(2.) The respondent Police have registered an FIR against the petitioner for an alleged offence under Sections 447 , 430 of IPC and 3(2) of TNPPDL Act, 1984, based on the complaint given by the VAO, Kovilpathu Village, Nagapattinam District.

(3.) It is seen from records that there is a Vandi Pathai Poromboke Land in Survey No.66/1, and the same was encroached by one Nagoran. This fact is also borne out by revenue records, There were also many other encroachments made in the said survey number.