K SUNDARA GOUNDER Vs. K PERIASAMY GOUNDER

JUDGEMENT

(1.) Invoking the inherent jurisdiction of this Court under Section 482 Cr.P.C, the petitioners have preferred this petition seeking the relief of quashing the criminal proceedings in Original Complaint (O.C.) No. 73 of 2010 in Provisional Attachment Order No. 07/2010 in the case file No. ECIR/53/CZ/PMLA/2010, on the file of the first respondent. The petitioners are the director and managing director of M/s. D.R. Logistics Pvt., Ltd., a company incorporated under the Indian Companies Act, 1956.

(2.) It is manifested from the records that the following cases viz., crime Nos. 277 of 2010, dated 26.05.2010; 349 of 2010, dated 18.07.2010; 350 of 2010, dated 18.07.2010 and 391 of 2010, dated 27.08.2010, have been registered on the file of E3-Minjur Police Station, Chennai against the petitioners alleging that they have committed the offences under Sections 406, 419, 420, 447, 294(b), 465, 468, 471 and 506(ii) I.P.C.

(3.) The above said first information reports have been forwarded to the concerned Magistrate under Section 157 Cr.P.C., by the Station House Officer attached to E3-Minjur Police Station, Chennai to the effect that the petitioners viz., Mrs. M. Saraswathi and Mr. R. Devadoss have contravened the provisions of Section 419, 420 and 471 I.P.C., for having committed the offence of impersonation, cheating and fabrication/forgery of documents pertaining to the lands of the complainant in the above mentioned criminal cases.