GANESAN Vs. AMBIKAPATHI UDAYAR

JUDGEMENT

(1.) This criminal original petition is filed under Section 482 of the Code of Criminal Procedure, to quash the proceedings in C.C.No.92 of 2011 pending on the file of the learned Judicial Magistrate, Omalur.

(2.) Accused Nos.6 and 7 in C.C.No.92 of 2011 on the file of the learned Judicial Magistrate, Omalur, are the petitioners herein.

(3.) A thumb nail sketch of facts is that the complainant one Ambikapathi Udayar has given a private complaint under Section 200 of Cr.P.C., before the learned Judicial Magistrate, Omalur, against his son/A.1 and his brother's sons/A.2 to A.5 alleging that they have fabricated a Will and thereafter, entered into a Partition Deed and A.6 and A.7 have attested the said partition deed.