SAROJINI CHANDRAKUMAR Vs. RIGID HOSPITALS PRIVATE LIMITED

JUDGEMENT

(1.) THE first and the second accused in C. C. No. 10841 of 2005 on the file of the II Metropolitan Magistrate, egmore, Chennai are the petitioners in Crl. O. P. No. 26750 of 2005 and the third accused in the said case is the petitioner in Crl. O. P. No. 26602 of 2005.

(2.) ALLEGING that the petitioners had fraudulently executed a sale deed for an extent of property measuring 1. 65 acres in Survey No. 134/1/a-1, while the respondent was actually the owner of 5. 44 acres, the respondent lodged a private complaint for offences under Section 420 r/w Section 34 of the Indian Penal Code. The respondent has further alleged that the petitioners cheated the respondent with regard to eight cents of land in the said survey number which actually belongs to the government.

(3.) IN the result, Crl. O. P. Nos. 26602 and 26750 of 2005 stand dismissed. Consequently, connected criminal miscellaneous petitions are also dismissed. .