SYED OMER Vs. STATE AND ANOTHER

JUDGEMENT

(1.) The petitioner is the first accused in Crime No.11/2012 of the Central Crime Branch, Team 18A, Chennai.

(2.) The petitioner Syed Omer s/o late A.P.M.S. Mohamed Ali aged 67 years has filed the present petition to call for the records in Crime No. 11 of 2012 of Central Crime Branch, Chennai and to quash the same.

(3.) The 2nd respondent/de-facto complainant Mr. L. Ramachandran in his complaint dated 28.05.2010 has alleged that his ancestral properties in Survey Nos. 576/1, 575, 576/1, 576/2 and 577/4 of Vallur Village, Ponneri Taluk, Thiruvallur District to the total extent of 2.10 acres are in his and his family members' possession and that pattas also stand in their name. The said complaint also states that a public notice in the Hindu News paper dated 31.08.2008, issued on behalf of the father of the accused cautioning the public that his son i.e. the petitioner Syed Umer had fraudulently created a settlement deed in his (petitioner's) favour vide document No. 4985 of 2008 of Sub Registrar Office, Thiruvotriyur, without his knowledge and consent and that any one dealing with the petitioner/accused No. 1 and his wife Faridha Omer will be doing at their own risk. The de-facto complainant further alleged that the father of the petitioner, who claims to be the absolute owner of the said property himself is not the actual owner and that those properties were purchased by the de-facto complainant's ancestors vide document Nos. 1231 of 1929, 3180 of 1950 and 3181 of 1950 of Sub Registrar Office, Thiruvotriyur.