JAYASUDHA Vs. T.JAISUDHA

JUDGEMENT

(1.) This Criminal Revision petition has been filed challenging the order dtd. 31/1/2025 in Crl.M.P.No.275 of 2025 on the file of the Principal Sessions Judge, Krishnagiri, thereby seeking a direction to direct the 2 nd respondent under Sec. 175(3) of BNSS to investigate the case.

(2.) The 1 st respondent lodged a complaint alleging that her father intended to purchase a property of 11 cents comprised in Survey Nos.31/15, 31/17B, 31/29 and 31/28C, in Devaneri Village, Hamlet of old No.162, New No.156, Mahabalipuram Village, Thirukazhukundaram Taluk, Kancheepuram District, and the said purchase was made via a registered sale deed dtd. 24/1/2001, vide document No.302/2001. Subsequently, the petitioner and her husband moved to U.S.A., and her father also moved to Singapore. After some years, upon returning to Chennai, she visited the subject property for cleaning. While so, the petitioners herein who are also named as Jayasudha W/o. K.V.Kathiravan, allegedly forged documents and registered the property in her husband's favour through a settlement deed dtd. 9/6/2023. Her husband later mortgaged the said property and obtained a loan. A complaint was immediately lodged, and the 3 rd respondent issued a CSR. However, no action was taken, leading the 1 st respondent to file a petition under Sec. 175(3) of BNSS.

(3.) The learned Magistrate, by an order dtd. 31/1/2025, in Crl.M.P.No.275 of 2025, directed the 3 rd respondent to investigate the case.