- (1.) This Criminal Original Petition has been filed seeking to quash the proceedings in C.C. No.172 of 2014 on the file of the learned Judicial Magistrate, Melur, Madurai District.
(2.) The second respondent/defacto complainant had given a complaint before the first respondent police on 18.08.2014 to the effect that his son-in-law had borrowed a sum of Rs.2 Lakhs (Rupees Two Lakhs Only) from the 1st accused and he was repaying it in installments. While so, the accused persons are said to have come to the house of the defacto complainant on 16.08.2014 and had abused the defacto complainant and his wife in filthy language and had also broken two tube lights and a glass door and intimidated the defacto complainant and his wife. Based on the said complaint, the first respondent police has registered a First Information Report in Crime No.358 of 2014 for the offences under Section 294(b), 323, 427 and 506(ii) of I.P.C.
(3.) The case was thereafter taken up for investigation and final report has also been filed before the Court below against the accused persons and the same has been taken on file by the Court below for the very same offence in C.C.No.172 of 2014.;