KALYANASUNDARAM Vs. INSPECTOR OF POLICE, OOMATCHIKULAM POLICE STATION

JUDGEMENT

(1.) Heard Mr.G.Prabhurajadurai, learned counsel appearing for the petitioner, Mr.Mr.K.Suyambulinga Bharathi, learned counsel appearing for the first respondent and Mr.K.Prabhu, learned counsel appearing for the respondents 2 and 3.

(2.) This petition is filed to set aside the order dated 20.06.2014 in Cr.M.P.No.6761 of 2013 in C.C.No.348 of 2011 on the file of the learned Judicial Magistrate No.II, Madurai.

(3.) The case against the petitioner is that the petitioner and others approached the Revenue Department Officials and obtained a false patta in the name of A3, even though the District Revenue Officer has passed a negative order. When the complainant approached A4 for rectifying the patta, A4 and her husband A1 demanded illegal gratification from the complainant. As the complainant refused to give the demanded amount, A1 to A4 conspired with the other accused and created forged sale deed and a case under Section 163, 164, 166, 167, 468, 471 r/w. 120(b) and 420 of IPC is registered against the accused.