S.PALANIVELU Vs. S.BALAMURUGAN

JUDGEMENT

(1.) This Criminal Revision has been filed against the order, dtd. 25/02/2020, made in Crl.M.P.No.83 of 2019 by the Judicial Magistrate No.II, Thanjavur.

(2.) The revision petitioner filed a private complaint before Judicial Magistrate No.II, Thanjavur, in Crl.M.P.No.83 of 2019. That petition was dismissed by the trial Court. Against the same, the petitioner has approached this Court by way of this Revision.

(3.) On the side of the revision petitioner, it is stated that the respondent forged a document, as if the father has executed a consent deed, entrusting certain properties to the respondent. A suit was filed before the District Munsif, Thanjavur, in O.S.No.247 of 2013. The petitioner filed a petition in I.A.No.61 of 2016, under Sec. 340 Cr.P.C., to take action against the respondent. That petition was dismissed by the District Munsif, with liberty to file a private complaint. On the direction of the District Munsif, the petitioner moved a private complaint before the Judicial Magistrate No.II, Thanjavur and the petitioner filed 10 documents. Wihtout considering the documents, the trial Court has dismissed the petition. Pendency of the original suit is not a bar for taking cognizance of an offence under Sec. 200 Cr.P.C. and prayed the revision to be allowed.