J. JEBARANI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The petitioner had filed this Criminal Original Petition praying to quash the proceedings in C.C.No. 4300 of 2021 on the file of XI Metropolitan Magistrate, Egmore, Chennai in so far as this petitioner concerned against the respondents 1 and 2.

(2.) Heard both sides.

(3.) The 1st respondent is Inspector of Police, Central Crime Branch, Chennai. The 2nd respondent is the alleged wife of defacto complainant Johnraj. The learned counsel for petitioner would submit that she was a retired Deputy General Manager of Aavin. At the time of superannuation in the year of 2020, she was falsely implicated as accused in this case as if she along with other accused created forged document with the intention to grab the property belongs to original defacto complainant Johnraj. Based upon the complaint given by Johnraj/her maternal uncle, the case was registered against herself and 3 others under Sec. 406, 420, 466, 468 and 471 r/w 34 I.P.C. She had already filed a petition to quash the F.I.R. in Crl.O.P.No.202024 of 2019 and during the pendency of the petition, final report was filed. Therefore, that petition was dismissed.