AMALA NIRUBA AND OTHERS Vs. STATE

JUDGEMENT

(1.) Both the criminal original petitions have been filed challenging the FIR in Crime No.13 of 2017 on the file of the first respondent herein for the alleged offences punishable under Sections 120-B, 419, 420, 465, 467, 471, 294(b) and 506(i) of IPC. While the petitioners in Crl.O.P.No.17629 of 2017 are the third, fourth and fifth accused, the petitioner in Crl.O.P.No.18676 of 2017 is the first accused. The second respondent in both the petitions is the defacto complainant.

(2.) Heard Mr.R.Bharath Kumar and Mr.R.Murali, learned counsel appearing on behalf of the petitioners 1 to 3 and 4 respectively and Mr.C.Iyyapparaj, learned Additional Public Prosecutor for the first respondent as well as Mr.A.Rajesh Kanna, learned counsel for the second respondent.

(3.) The case of the complainant is that his father Mr.Chinnappan, who belonged to Adi Dravidar community purchased a land comprised in Survey No.201/3 and 201/4 in Vikramasi Village, Vellore District through a sale deed dated 20.01968 registered as Document No.898/1968. The second respondent's father died on 26.11.1977 and was survived by his two sons namely, Pazhani and Mani. When the second respondent was working in the Indian Army, one Mr.Velu, who is the second accused, had assisted in impersonating a third person as the defacto complainant's father and had registered an Adoption Deed dated 26.01990 in his favour, as if, he was his son. Subsequently, a Will dated 07.09.1990 also came to be executed in favour of the second accused.