V S MURUGESA MANI Vs. STATE

JUDGEMENT

(1.) The petition is filed seeking to call for the records in Cr. No. 6 of 2010 on the file of the learned Sub Inspector of Police, District Crime Branch, Virudhunagar District and quash the same.

(2.) A complaint was given by the 2nd respondent to the 1st respondent for the alleged offences under Sections 406, 420, 467 and 471 I.P.C., which has been registered in Cr. No. 6 of 2010. The sum and substance of the complaint is as follows.

(3.) One Raju Reddiar died leaving behind four daughters viz., Kanagam, Selvi. Meena and Chandrakala, the defacto-complainant and two sons Anbukarasan and Srinivasa. He died on 28.3.2004 after a prolonged illness. After the demise of Raju Reddiar, there was a meeting among the sons and daughters on 23.6.2004 for the purpose of partitioning the property left by their father.