S.PAZHANI Vs. STATE

JUDGEMENT

(1.) Heard the learned counsel appearing for the petitioners and the learned Public Prosecutor (Puducherry) appearing for the respondent police.

(2.) It is a Criminal Original Petition to quash the final report filed by the respondent police before the Judicial Magistrate-III, Puducherry on completion of its investigation in FIR No.192 of 2013 dtd. 18/9/2013. The said final report was taken on file by the Judicial Magistrate-III, Puducherry in C.C.No.233 of 2018, presently the case is posted for serving the copies to the accused persons as per Sec. 207 Cr.P.C.

(3.) The sum and substance of the allegations found in the final report is that in furtherance to the conspiracy to dishonestly get away the property of the defacto complainant by breach of trust, the accused person on 16/9/2013 got power of attorney deed in favour of Palani in respect of the property held in the name of Vasanthi and by making use of the Power of Attorney, the said Palani had transferred the property in favour of hi wife Uma Maheswari who in turn created a sale deed in favour of Devaki W/o. 1st accused Sakthivel. The 5thaccused is the one of the signatory of this document.