B NAGALAKSHMI Vs. STATE

JUDGEMENT

(1.) THIS petition seeks a direction for further investigation in Crime No.98 of 2008 by some other agency other than the 2nd respondent.

(2.) OWING to illegal conduct of several persons, on the strength of forged, fabricated documents and misrepresentations, the petitioner was induced into parting with the huge sum of Rs.62,62,000/- as consideration for sale of property under four documents of sale. Making it appear that the accused had title to the property and duly transferring interest in favour of the petitioner, the four documents were registered and a sum of Rs.62,62,000/- was cheated of him.

(3.) I have heard the learned Additional Public Prosecutor on the submissions made by the learned counsel for the petitioner.