E.F.RADHIKA Vs. STATE

JUDGEMENT

(1.) The prayer in this Criminal Original Petition is to quash the proceedings in P.R.C.No.16 of 2025, on the file of the learned District Munsif-cum-Judicial Magistrate, Thiruporur.

(2.) Heard Mr.Ma.Gouthaman, learned counsel for the petitioner; Mr.M.Mohamed Riyaz, learned Government Advocate (Criminal Side) for the first respondent; and Mr.P.M.Subramanian, learned Senior Counsel for the second respondent.

(3.) The brief facts leading to the filing of the present petition are that the second respondent/de facto complainant lodged a complaint to the effect that he had purchased certain land at Assissi Nagar, Pudupakkam, from his retirement benefits and established religious/charitable institutions at the site. The purchase was made in the name of his wife. However, taking advantage of his serious ill-health and by practising fraud on his wife, the first accused, being his daughter, along with others, created false documents in the form of a settlement deed, trespassed into the property, caused damage to the property, and also caused a deadly assault on the second respondent.