R.S.VENKATESAN Vs. R.S.VENKATESAN

JUDGEMENT

(1.) The Writ Petition has been filed challenging the order passed by the learned Chief Judicial Magistrate, Tiruppur in A.No.80/2025 D.No.2303/2025 dtd. 8/10/2025 in C.C.No.148 of 2023 and for a consequential direction to the learned Judicial Magistrate No.I, Udumalpet to continue with the trial in C.C.No.148 of 2023 and to speedily dispose the same without delay.

(2.) The Criminal Original Petition has been filed seeking to quash the summons issued to the petitioner dtd. 5/2/2026 in C.C.No.2986 of 2025 pending on the file of the learned Judicial Magistrate Court No.II, Tiruppur.

(3.) (i) The petitioner is a member of M/s.Udumalpet Nadar Uravin Muraiyar Sangam and he lodged a complaint stating that there have been irregularities in the loan repayment, illegal sale of Sangam properties and submission of forged documents to the Registrar of Societies by the accused persons. On his complaint, a case in Crime No.2330 of 2011 registered for offence under Ss. 120(B), 420, 467, 468, 471, 294(B) and 307 of I.P.C. by and the Inspector of Police, Udumalpet Police Station. Pending investigation, the Superintendent of Police, Tiruppur District transferred the case to the Anti-Land Grabbing Prohibition Special Cell, Tiruppur District on 27/1/2012. The Inspector of Police, Land Grabbing Prohibition Special Division completed the investigation and filed charge sheet before the Special Court for Anti Land Grabbing cum Additional Mahila Court, Tiruppur.