MOHOMED SALEEM Vs. R. SENTHIL KUMAR

JUDGEMENT

(1.) Criminal Original Petition has been filed by the accused under Sec. 482 of Cr.P.C., to quash the proceedings against him in C.C.No.5752 of 2018 on the file of the II Metropolitan Magistrate, Egmore, Chennai.

(2.) The respondent herein has filed a private complaint stating that the petitioner herein has created a false document (Rental agreement dtd. 24/7/2019) by forging his signature and filed RCOP.No.688 of 2017 on the file of the XIV Small Causes Court, Chennai praying to restore the electricity connection to the tenanted portion. Based on the said complaint the learned II Metropolitan Magistrate, Egmore, Chennai has taken the case on file in C.C.No.5752 of 2018 for the offences punishable under Ss. 420, 465, 468 and 471 of IPC and issued summons to the petitioner/accused. After receipt of the summons, the accused has filed the present petition to quash the proceedings against him.

(3.) Heard Mr.G.Mutharasu, the learned counsel for the petitioner and Mr.Balasingh Ramanujam, the learned counsel for the respondent.