C.S. PRASAD Vs. C. SATYAKUMAR

JUDGEMENT

(1.) Leave granted.

(2.) The present Appeal arises out of the impugned order dtd. 22/10/2024 passed by the High Court of Judicature at Madras in Crl.O.P. No. 10961 of 2023 filed under Sec. 482 of the Code of Criminal Procedure, 1973, whereby the High Court had proceeded to quash the proceedings against respondent Nos. 1 to 3 herein in C.C. No. 2 of 2023 arising out of FIR No. 229 of 2021 registered for offences under Ss. 417, 420, 465, 468, 471 and 120B of the Indian Penal Code, 1860 on the file of the learned Special Metropolitan Magistrate-I, Special Court for Exclusive Trial of Land Grabbing Cases, Allikulam, Egmore, Chennai.

(3.) The appellant herein is Dr. C.S. Prasad, the de-facto complainant, whereas the accused persons are Dr. C. Satyakumar, Dr. Swarnakumari (wife of Dr. C. Satyakumar) and Shri S. Ravi Chitturi (their son), who are respondent Nos. 1 to 3 respectively in this Appeal. Dr. Ranjith Chittoori, who is respondent No. 5 herein, is the nephew of respondent No. 1 and the appellant.