S. SETHUMANI Vs. STATE

JUDGEMENT

(1.) This Criminal Original Petition has been filed to quash the proceedings in FIR in Cr.No.1/2021 pending on the file of the first respondent police.

(2.) The petitioners are ranked as A4 and A6 in the FIR in Cr.No.1/2021 for the offences under Ss. 34, 417, 420, 467, 468, 471 and 474 of the Indian Penal Code, 1860 and Sec.82(d) of the Registration Act, 1908.

(3.) The case of the prosecution relates to 21 Acres of land situated in three Survey Numbers 325/1, 327/1C2 and 329 respectively, situated at Jallipatti Village, Udumalaipettai. The defacto complainant has given a complaint by alleging that the subject property was originally belonged to one Ben Bright Singh and he had executed two power of attorney documents in favour of one Illango and Antony Domenic respectively. The said Antony Domenic has executed a sale deed in document No.5485/2001 in respect of an extent of 9.53 Acres in S.No.327/1A, an extent of 3.51 Acres in S.No.327/1C and 2.92 Acres in S.No.329 has been sold in favour of one Mohamed Rabi by virtue of a registered sale deed in Document No.6999/2007; the said Mohamed Rafik has sold the same in favour of the Natarajan in the year 2017 and thereafter, the second respondent's mother Vasuki purchased the said property from Natarajan. An another extent of 3.01 Acres in Survey Number 323, an extent of 4.62 Acres in Survey Number 324 and an extent of 1.93 Acres in Survey Number 325/1 was purchased by one Vasanthi from Antony Dominic by virtue of a registered sale deed bearing Document No.5484/2001. An another extent of 6.56 Acres was purchased by one Bremba Lingam from the Antony Dominic in the capacity as power agent by virtue of a registered sale deed bearing No.5483/2001.