S.R.PARTHIBAN Vs. STATE

JUDGEMENT

(1.) This Criminal Revision Case is directed against the order dtd. 27/1/2026 passed in C.M.P. No.567 of 2024 in S.C. No.311 of 2023 by the learned Principal Sessions Judge, Salem, whereby the petition filed by the petitioner seeking discharge from all the charges was dismissed.

(2.) The petitioner is arrayed as the first accused in S.C. No.311 of 2023 for the offences under Ss. 379, 403 and 447 of IPC and Sec. 3(1) of the Tamil Nadu Public Property (Prevention of Damage and Loss) Act, 1992, alleging that the petitioner and others had trespassed into the forest land and laid a road through the forest land to access their land. They cut down trees and also encroached upon the forest land in Periyasathapadi Village, Mettur Taluk, Salem District. When the same was questioned by the second respondent, he was threatened with dire consequences.

(3.) On the complaint lodged by the de facto complainant, the first respondent registered an FIR in Crime No.265 of 2019 for the offences punishable under Ss. 353, 379, 447 and 506(ii) of IPC and Sec. 3(1) of the Tamil Nadu Public Property (Prevention of Damage and Loss) Act, 1992. After completion of the investigation, the respondent police filed the final report before the learned Principal Sessions Judge, Salem, in S.C. No.311 of 2023. While the case was pending for framing of charges, the petitioner filed a petition seeking discharge from all the charges, which came to be dismissed by the trial Court. Hence, the present Criminal Revision Case.