VIJAYA VENKATASAMY Vs. STATE REP BY THE INSPECTOR OF POLICE SIVAKASI EAST POLICE STATION VIRUDHUNAGAR DISTRICT

JUDGEMENT

(1.) THE petition is filed seeking to call tor the records in C.C. No. 244 of 2010 on the file of the learned Judicial Magistrate, Sivakasi, Virudhunagar and quash the same.

(2.) THE 2nd respondent has preferred a complaint against the petitioners tor the alleged offences 120-b, 420, 445, 466 and . IPC . THE offence relates to a land an extent of 3 acres 21 cents in S. No. 1298 of Keelathiruthangal village of Virudhunagar Taluk.

(3.) THE learned counsel pointed out that the petitioners have not even produced the document before the Court but the complainant has jumped to the conclusion that they are forged and fraudulent documents. She would further submit that it is the categorical stand by the petitioners that the complainant is not the actual legal heir to the said Thiruvengadappan, whereas the 3rd petitioner and the accused 4 to 6 have inherited the property through their grandfathers and therefore, their legal rights cannot be questioned in a criminal proceedings.