A. ARPUTHA MARY Vs. THE SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) THE petitioner has come forward with the present application to direct the respondents 1 to 3 to register the complaint dated 05.04.2014 given by the petitioner and to take suitable action and file a final report.

(2.) THE case of the petitioner is that the proposed accused has fabricated the documents with regard to the property of the petitioner. It has been represented by the learned counsel for the petitioner that the property of the petitioner has been grabbed.

(3.) THE learned counsel for the proposed accused has submitted that the petitioner has purchased the property from one Kulanthai Swamy and there is a civil suit in O.S.No. 34 of 2014 on the file of the learned District Munsif cum Judicial Magistrate, Thiruvadanai is also pending and unless and until the civil suit is decided, the question of investigating into the criminal complaint does not arise.