KUMAR Vs. STATE BY INSPECTOR OF POLICE

JUDGEMENT

(1.) This Criminal Original Petition has been filed seeking to quash the proceedings in C.C.No.2 of 2017, pending on the file of the Sessions Court, Namakkal.

(2.) The 2nd respondent filed a complaint before the 1st respondent Police and an FIR came to be registered in Cr.No.943 of 2012 as against the petitioners. On the completion of the investigation, a Final Report has been filed before the Court below and the same has been taken on file for an offence under Section 147, 294(b), 323, 341 r/w 149 and 506(ii) IPC.

(3.) The learned counsel for the petitioners submitted that A-1 and A-5 are husband and wife and they are advocates by profession. A-2 and A-4 are the parents of A-1 and A-3 is the grand mother of A-1. The learned counsel submitted that there was a previous enmity between the parties with regard to digging a lane in between the house of the petitioners and the de facto complainant.