ANANDAKUMAR Vs. SAKTHIVEL

JUDGEMENT

(1.) This Criminal Original Petition has been filed to quash the proceedings relating to C.C.No.172 of 2013 on the file of the Judicial Magistrate Court, Pattukottai.

(2.) The petitioners herein are Accused Nos.1 to 3 in C.C.No.172 of 2013 on the file of the Judicial Magistrate Court, Pattaukottai. The respondent herein filed a private complainant under Sections 190(1)(a) and 200 Cr.P.C., against the petitioners for taking cognizance and to punish them for the offences under Sections 294(b), 447, 506(i), 506(ii) and 379 IPC. The said private complaint was taken on file by the learned Judicial Magistrate, Pattukottai and summons were issued to the petitioners.

(3.) As per the case of the petitioners, the petitioners and the owner of the respondent one Samikannu are residing in the adjacent field. The petitioners are the hereditary Trustee of Mathu Sree Akkabai Ammani Charitable Trust, Pattukottai. The said Trust was having enormous immovable properties, more particularly, agricultural lands in and around Pattukottai.