T KRISHNAN Vs. STATE

JUDGEMENT

(1.) The criminal O. P. has been filed to direct the respondents to register the complaint dated 29-6-2000, investigate the same and file the final report, in accordance with law.

(2.) The short facts are: On 12-5-1997 one K. Karnan and Alangarammal, wife of Late Arunachalam, entered into a registered agreement with the petitioner for sale of the immovable property situated in Ramapuram Village in Survey No. 202/3, to an extent of 1570 sq. ft. for a total consideration of Rs. One Lakh. She received an advance of Rs. 90,000/- and the balance amount Rs.10000/- was to be paid at the time of registration. Differences arose between the parties as the vendors entered into an agreement of sale with some other third party in respect of the same property. A notice was issued to execute the sale deed as per the registered agreement, failing which, the vendors were informed that a suit for specific performance would be filed.

(3.) On 29-6-2000 at 6.30 pm, the vendors along with other people, came with casuarina sticks, cycle chains and other deadly weapons to the house of the petitioner and threatened him to put his signature in a paper brought by them that he had received back Rs. 90,000/- paid as advance, failing which he would be murdered. When the petitioner refused, the two sons of Alangarammal attempted to stab him with knives. On a complaint by the petitioner, a case in Crime No. 717/2000 under Section 506(ii) and 323, IPC were registered. According to the petitioner, no further investigation was done and the same is kept pending without any progress.