K P BALAN Vs. STATE

JUDGEMENT

(1.) This petition has been filed to call for the records pursuant to the complaint in C.C.B. Crime No.60 of 2015 on the file of the Inspector of Police, Central Crime Branch, Team-II, ALGSC-II, Vepery, Chennai-7 and quash the same.

(2.) Heard the learned counsel for the petitioners and the learned Additional Public Prosecutor appearing for the State.

(3.) It is seen that the property in question originally belonged to one Gurudatta Rao, who died intestate, as early as 20.04.1993 leaving behind the de facto complainant and other legal heirs. The de facto complainant and other legal heirs were living in different parts of Karnataka and they were under the belief that the property is secure in the name of their father, until they came to know that Doc.No.7989 of 2004 has been registered on 18.11.2004 on the file of the SRO, Tambaram, as if Gurudatta Rao has sold the property to G.K.Dhanasekar [A1]. On coming to know of this, the de facto complainant lodged the present complaint, based on which a case in Cr.No.60 of 2015 was registered on 22.04.2015 for offences u/s 419, 465, 408 r/w 471 and 420 IPC against G.K.Dhanasekar [A1], K.P.Balan [A2], C.Loga [A3], G.Vazhavandan [A4] and the unknown impersonator Thanikachalam [A5].