M A RUMUGAM Vs. KITTU ALIAS KRISHNAMOORTHY

JUDGEMENT

(1.) Leave granted.

(2.) Applicability of the provisions of Section 482 of the Code of Criminal Procedure for quashing of a complaint petition filed by the respondent herein against the appellant under Section 500 of the Indian Penal Code is in question in this appeal which arises out of a judgment and order dated 8.09.2006 passed by the High Court of Judicature at Madras in Criminal O.P. No. 10819 of 2006.

(3.) Appellant herein is a retired teacher. He is said to be the owner of a land admeasuring 0.83 acres in new survey No. 246/ 1B at Naluvedapathi Village. About 180 numbers of coconut tress are said to have been planted on the said land.