PAUL JAYASEELAN Vs. STATE

JUDGEMENT

(1.) This Criminal Original Petition has been filed to call for the records in respect of the C.C.No.220 of 2018 on the file of the Judicial Magistrate VI, Salem and quash the same.

(2.) In C.C.No.220 of 2018, pending on the file of Judicial Magistrate No:VI, Salem, the petitioner herein is arrayed as the 5th accused.

(3.) The gist of the final report in C.C.No.220 of 2018 against the petitioner and 4 others for offences under Sec. 120(B), 465 , 468, 420 and 506(i) IPC is that, Glide Gregory (A-1) and his son Glint (A-2) had 3 acres of land in Vellalapatti Village, near Omalur bearing S.Nos.44/2 and 50/3. They plotted the property and sold it to 20 persons prior to 2009. While so, they along with the real estate brokers Rajarathinam (A-3), Kandasamy (A-4) and Paul Jayaseelan (A-5), petitioner herein conspired to cheat the defacto complainant and pursuant to the said conspiracy, A-3 to A-5 enticed the defacto complainant that 3 acres of land owned by A-1 and A-2 is available for very cheap price and they can arrange for its purchase.