SELVARAJ AND ORS. Vs. STATE

JUDGEMENT

(1.) THIS petition has been filed challenging the order dated 04.02.2015, made in C.M.P. No.6449 of 2014 in C.C. No.75 of 2011 on the file of the Judicial Magistrate -I, Poonamallee.

(2.) HEARD the learned counsel for the petitioners and the learned Government Advocate [crl.side] appearing for the State.

(3.) IT is the case of the prosecution that the property in dispute belongs to one Vasuki Devi, who is the de facto complainant in this case, and that these petitioners/accused had forcibly taken possession of her property and had created encumbrance on the property, by registering a document on 07.09.1995 as Document No. 3823/1995 before the SRO, Avadi, as if they had purchased the property from one Tarammal. On the complaint lodged by the de facto complainant, a case in Cr.No.46/2009 was registered and after completing the investigation, the police filed Final Report which was taken on file as C.C. No.75 of 2011. The prosecution examined two witnesses. The respondent State filed an application in Crl.M.P. No.6449 of 2014 under Section 311 Cr.P.C. for the purpose of further cross examination of P.Ws.1 and 2 and for marking certain documents. The trial Court allowed the application on 04.02.2015, aggrieved by which the accused have approached this Court.