(1.) The petitioner, who is the 2nd accused in case pending in C.C.No.8078 of 2006 on the file of the learned II Metropolitan Magistrate, Egmore, Chennai seeks quash of proceedings as against him.
(2.) The petitioner, who is an advocate, acting on behalf of his client, American Baptist Foreign Mission Society towards protecting their interest in the property situated at No.7, E.V.K.Sampath Salai, Vepery, Chennai has brought to the attention of the authorities concerned, the wrongful entry in the records regarding ownership of such property made at the behest of one Dhanaraj Kocher, father of the defacto complainant in the present case and also sought to prevent putting up construction on such property by such person, on the claim of ownership. In this regard, the petitioner had addressed the District Registrar, Perimet, Chennai and CMDA, Corporation of Chennai as also caused anxious telegrams to the concerned authorities. As early as on 19.08.2006, the petitioner had addressed a communication to the Deputy Commissioner of Police, Vepery Range informing of orders passed by a Division Bench of this Court in contempt petition, of the father of the complainant, being party thereto and of such person flouting the orders of Court by using sheer muscle power and influence, illegally interfering in the day-to-day affairs at the disputed property and creating nuisance and disturbance. The father of the complainant had forcefully taken away the board put up by the real owners of the property i.e., the petitioner's client. The petitioner has also alleged corruption, bribery and influence over the sub-ordinate police.
(3.) In this background, a complaint was preferred by the defacto complainant, Ramesh D.Kochar to the effect that his watchman at the property at No.7, E.V.K.Sampath Salai, Vepery, Chennai had informed him that 5 or 6 rowdies came and threatened the watchman to vacate and run away, otherwise he would be beaten up and thrown out. The defacto complainant asked the watchman to inform the police station which is on the opposite side of the site. On arriving at the scene at 4 p.m., he found one Samuel and the petitioner removing his name plate and causing damage to the gate and fence and taking up wrongful possession of the property.