SENTHILKUMAR Vs. STATE

JUDGEMENT

(1.) The present Criminal Revision Petition has been filed challenging the order passed by the learned Judicial Magistrate No.II, Dharmapuri, in Crl.M.P.No.1622 of 2025, dtd. 16/2/2026.

(2.) The brief facts, which are necessary for consideration of the present revision are that the second respondent herein had purchased the subject property from the legal heirs of late K.S.Jeganathan under a registered Sale Deed, vide Document No.5482 of 2023. Likewise, the wife and son of the second respondent had also purchased certain properties under separate sale deeds. It is not in dispute that the said K.S.Jeganathan died on 4/10/2020. While so, the second respondent came to know about the pendency of a suit in O.S.No.237 of 2022, in which he was subsequently impleaded as a party. Thereafter, he came to know that the petitioners herein had allegedly fabricated an Agreement of Sale by antedating the document as 28/5/2020, purportedly executed by the said K.S.Jeganathan. It is the submission of the learned Senior Counsel for the second respondent that the said K.S.Jeganathan had never signed the said document and that the signature found therein has been forged by the petitioners. According to the second respondent, the said fact was further substantiated by a Forensic Examination Report dtd. 15/4/2025. The learned Magistrate, based on the said report, forwarded the complaint under Sec. 175(3) of BNSS to the Police for investigation and for filing a final report. Aggrieved by the same, the present revision is filed.

(3.) Heard the learned counsel appearing on either side and perused the materials available on record.