Madras High Court
K.Boopalan vs The Superintendent Of Police on 15 September, 2021
Author: C.V.Karthikeyan
Bench: C.V.Karthikeyan
1
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 15.09.2021
CORAM
THE HON'BLE Mr. JUSTICE C.V.KARTHIKEYAN
Crl.O.P.No.7436 of 2017
and Crl.M.P.No.5373 of 2017
1. K.Boopalan
2. B.Parimala .. Petitioners
Vs.
1. The Superintendent of Police,
Vellore District,
Vellore. 1st Respondent
2. The Inspector of Police,
Vellore Taluk Police Station,
Vellore District. 2nd Respondent
3. K. Rajesh .. 3rd Respondents/Complainants
Prayer: Criminal Original Petition filed under Section 482 of Cr.P.C., to call
for the records of the FIR in Crime No.515/2016 on the file of Inspector of
Police, Vellore Taluk Police Station, Vellore District and quash the same.
For Petitioners .. Mr.I.Abraham
For Respondents .. Mr.E.Raj Thilak
Government Advocate (Crl. Side)
http://www.judis.nic.in
2
ORDER
The present petition has been filed seeking to quash the First Information Report in Crime No.515 of 2016 on the file of the Inspector of Police, Vellore Taluk Police Station in Vellore District.
2.The said First Information Report had been registered for offence under Sections 147, 341, 294(b), 355, 323, 506(ii) IPC. It had been registered on complaint given by the 3rd respondent herein. There appears to have been dispute between the petitioners and the 3rd accused on several issues. One of them was with respect to construction of house and the other one was with respect to grazing of cows in the lands and the third one was with respect to use of unparliamentary language abusing the defacto complaint.
3.Naturally, these incidents also resulted in a counter complaint being given by the petitioners herein which resulted in registration of First Information Report in Crime No.514 of 2016 by the same Police Station namely, the Inspector of Police, Vellore Taluk Police Station, Vellore District.
4.It is informed that pursuant to investigation, in Crime No.514 of 2016 a final report had been filed and taken cognizance as Spl.S.C.No.65 of 2018 http://www.judis.nic.in 3 and now it is pending before the Principal Sessions Court Vellore. It would only be therefore appropriate that investigation is also done with respect to First Information Report in Crime No.515 of 2016.
5.With the above observations, the present Criminal Original Petition is dismissed, giving a direction to the 2nd respondent / the Inspector of Police, Vellore Taluk Police Station, Vellore District to conduct investigation with respect to the allegations in Crime No.515 of 2016 and file a final report within a period of three months, at any rate, on or before 31.01.2022. Consequently, the connected miscellaneous petition is closed.
15.09.2021 Index:Yes/No Internet:Yes/No smv C.V.KARTHIKEYAN,J http://www.judis.nic.in 4 smv To
1. The Superintendent of Police, Vellore District, Vellore.
2. The Inspector of Police, Vellore Taluk Police Station, Vellore District.
3.The Public Prosecutor, High Court of Madras.
Crl.O.P.No.7436 of 2017
and Crl.M.P.No.5373 of 2017 15.09.2021 http://www.judis.nic.in