A. T. SUBBARAYAN Vs. A. SENTHILKUMAR

JUDGEMENT

(1.) This Criminal Original Petition has been filed to call for the records and quash the same in respect of the petitioner in C.C.No.463 of 2019 on the file of the Judicial Magistrate Court, Alandur.

(2.) The petitioner/accused in C.C.No.463 of 2019, who is facing trial for the offence under Sections 471 and 120(b) IPC has filed this quash petition. The complaint in C.C.No.463 of 2019 is a private complaint filed by the respondent.

(3.) The gist of the case is that the respondent is a devotee of Arulmigu Palazhandi Amman Temple in Adambakkam Village near St.Thomas Mount Railway Station. The patta of the said temple land is in the name of K.Raju Naidu, who is the original Trustee. While so, the petitioner claimed himself as the Hereditary Trustee of the temple and interfered with the day today day affairs of the temple on the basis of documents filed in O.S.No.135 of 2006 before the Sub Court, Chengelpet. The respondent applied through RTI application to the HR & CE Department on 16.07.2012 and found that the petitioner is no way related to the temple, hence he had presented a complaint before the Commissioner of Police, Chennai on 26.07.2013.