CHINNASAMY Vs. SUPERINTENDENT OF POLICE MADURAI

JUDGEMENT

(1.) THE petitioner has filed this revision to give direction to the 1st respondent to register a F.I.R. on the basis of the complaint dated 18.12.1995 given by him.

(2.) THE petitioner is a member of Scheduled Castes Community and he is living in Mullipallam village within the jurisdiction of Kaduppatti police station in Madurai rural district. THE respondents 1 to 7 shown in his complaint are belonging to the higher caste. THEre was some misunderstanding between the people belonging to the working class and the landowners of that village, and on 26.11.1995 the respondents summoned the petitioner on the basis of a complaint alleged to have been given by the 4th respondent Solai Servai. When the petitioner went there, the 2nd and 3rd respondents intimated him with intent to humiliate him as a member of Scheduled Caste and uttered the words. "TAMIL" "THE 1st respondent had stated "TAMIL" THE 3rd respondent has also threatened him. THE respondents 1 to 5 and 7 are closely known the 6th respondent Sub-Inspector of Police Kaduppatti police station and on their instigation a case was registered against the petitioner in Kaduppatti police station in Crime No.46 of 1995 for offences under Sec.75 of City Police Act and 506, I.P.C. and he was remanded to judicial custody for 15 days. THEy have also encroached into the land under the cultivation of the petitioner and his wife Aiyammal and their sons Mahakrishnan, Sundaram, Marimuthu and the 7th respondent started cultivating the land, when the petitioner has sent the petition dated 18.12.1995 to the 1st respondent, no action was taken. THErefore, the petitioner has come forward with this petition.