KHADER MANAGER Vs. STATE

JUDGEMENT

(1.) These Criminal Original Petitions have been filed to quash the final report filed in C.C.No.1187 of 2013 pending on the file of the learned Judicial Magistrate, Alandur, Chennai for the offences under Ss. 120-B, 465, 467, 468, 471 and Sec. 420 of I.P.C.

(2.) The crux of the allegation in the final report filed against the petitioners is as follows:

(3.) The learned senior counsel appearing for the petitioners mainly submitted that even from the prosecution case it could be seen that A1 is the purchaser of the property in the year 1995 from one Grace Theoplus and others, who are originally arrayed as A1 to A5 in the year 1995 and the complaint has been filed in order to give a colour of criminality to the entire dispute, which is civil in nature. The very purchase of the property on the basis of the title deed stood in the name of A1 and others also cannot be found fault with. Absolutely, there is no evidence to show that the petitioners have involved in creating false documents thereby committed forgery and that apart, there is no evidence to establish the offence under Sec. 420 IPC and fabrication of documents and further submitted that the entire prosecution is nothing but motivated, the learned senior counsel sought to quash the final report.