T. MUTHURAMALINGAM Vs. INSPECTOR OF POLICE AND OTHER

JUDGEMENT

(1.) This petition has been filed to quash the FIR registered in Crime No.32 of 2016, pending investigation on the file of the first respondent Police.

(2.) The case of the prosecution is that the second respondent herein is the absolute owner of the property measuring about 1.25 acres situated at Survey No.58/4A2 of Uthamapalayam Village. The second respondent purchased the above said property from one Ganesan on 17.08.2012. The said Ganesan purchased the above said property from one Narayanasamy Iyer on 15.01.2009.The petitioner herein purchased another property of the said Narayanasamy Iyer in Survey No.72/2 measuring about 84 cents. The allegation against the petitioner was that the petitioner with an evil design, mentioned bogus boundaries in the registered sale deed dated 12.06.2013 and thereby grabbed about 80 cents of lands in survey Nos. 58/4A2 out of 1.25 acres of land belonging to the second respondent.

(3.) The first respondent police based on the above facts has registered an FIR for the offence under Sections 420, 465, 468, 471 and 447 of IPC.