A R SRIDHARAN Vs. STATE

JUDGEMENT

(1.) THE present Original Petition is filed seeking to quash the proceedings in C. C. No. 321 of 2002 pending on the file of the Court of Judicial Magistrate No. II, Poonamallee on the basis of the complaint given by the District Collector, Kancheepuram. In the final report, three persons were arrayed as accused and the first accused is Thiru. A. R. Sridharan, who is the petitioner in this Criminal Original Petition.

(2.) AS per the final report, the accused are charged for the alleged commission of the offences under Section 120-B r/w 465, 466, 467, 471, 167, 420 r/w 109 IPC. The final report was taken on file in C. C. No. 321 of 2002 by the Court of Judicial Magistrate No. II, Poonamallee.

(3.) THE facts leading to the filing of this Criminal Original Petition are as follows:-M/s. V. A. K Engineering Private Limited, Alandur had sent a representation to the then Hon'ble Minister for Revenue, Government of Tamil Nadu, by means of petition alleging that the petitioner herein while he was working as the Village Administrative Officer, Adambakkam Village, has committed many malpractices and thereby, indulged in fabrication of records. It is alleged in the petition that M/s. V. A. K Engineering are the owners of the property in Paimash Nos. 716, 717, 718, 721/3, l722/2, 859 and 860 corresponding to Town Survey Nos. 105, 121, 122, 138 of Adambakkam Village. The total extent of land covered in the above said Paimash Numbers are 11. 42 Acres out of which, factory is located on 2. 72 Acres of land. The balance area of 8. 70 Acres are not covered by the boundary. The petitioner herein who is arrayed as the first accused in the above said case, had tried to grab 3. 80 acres of vacant land by manipulating and fabricating Government Revenue records to show as if that he is in possession and enjoyment of the lands in Town Survey No. 138, Adambakkam Village.