SAMIYATHAL Vs. N. GANESH KUMAR

JUDGEMENT

(1.) This Criminal Original Petition has been filed to quash the complaint pending in C.C.No.399 of 2013 on the file of the Judicial Magistrate Court, Kangeyam, against the petitioners herein.

(2.) For the sake of convenience, the parties would be referred to by their names.

(3.) Samiyathal is the youngest sister of Nallasamy. Ganesh Kumar is the son of Nallasamy. Nallasamy settled 0.71 acres (71 cents) of land in S.No.957 by a settlement deed 03.3.1981, registered as Document No.584/1981 in favour of his sister Samiyathal, out of love and affection. Samiyathal sold her property to Sakthivel by a deed of sale dated 09.10.2012, registered as Document No.3471/2011. That being so, after the death of Nallasamy, his son Ganesh Kumar filed a private complaint in C.C.No.399/2013 in the Court of Judicial Magistrate, Kangeyam, against Samiyathal and Sakthivel, for the offences under Sections 114, 193, 420, 465, 468, 472, 473, 474, 476 & 423 IPC., for quashing which, Samiyathal and Sakthivel have filed the present petition under Section 482 Cr.P.C.,