(1.) THE petitioners are accused in Crime No. 155 of 2011 on the file of the first respondent. The second respondent is the de facto complainant. Seeking to quash the said F.I.R., as against them, the petitioners are before this Court with this petition.
(2.) I have heard Mr.N.R.Elango, learned Senior Counsel appearing for the petitioners and Mr.S.Shanmugavelayutham, learned Public Prosecutor appearing for the first respondent and Mr.B.Kumar, learned Senior Counsel appearing for the second respondent and I have also perused the records carefully.
(3.) TODAY , accordingly, one Mr.A.Balasubramanian, the second petitioner herein has filed an affidavit wherein, after having narrated the events, proceeded to the execution of the sale deed in paragraph No. 9, it has been stated as follows: -