KALEEL Vs. STATE

JUDGEMENT

(1.) The petition is filed to quash the complaint in C.C.No.1189 of 2023 pending on the file of Metropolitan Magistrate XVII, Saidapet, Chennai.

(2.) The sum and substance of the final report based on the complaint given by Ms.Syeeda Zarina is that the property which is in her possession been criminally trespassed and damaged and she was also physically harassed. However, the petitioner herein who is the accused claims that the property was purchased by him from one Elangovan and earlier, his application given to the police on 10/10/2020 not been acted upon.

(3.) The Learned Counsel for the petitioner also state that there are two statements of the defacto complainant. First statement which is the basis for recording the F.I.R been improvised by the defacto complainant through her second statement. The defacto complainant has filed an application to vacate the stay stating that the petition to quash is not sustainable since there is an ample evidence to show that the petitioner herein has committed the offence of trespass, intimidation and damage to the property.