F JOHNSON Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) THE above criminal original petition has been filed by the petitioner to call for the records in crime No. 61 of 2007 on the file of the Inspector of police, Team 20, Central Crime Branch and quash the same.

(2.) THE prosecution case was that one Mrs Sarasu @ Sarobin, lodged a complaint with the respondent police against the petitioner and 5 others. THE same was registered by the respondent police in Crime No. 61 of 2007 for an alleged offence under section 419,423, 465, 466, 467, 468 r/w 120 B, I.P.C. THE ingredients of the complaint is that the defacto complainant is the owner of the property comprised in survey No. 286/1B4, to an extent of 20 cents at Vengaivasal Village, Tambaram Taluk.

(3.) THEREAFTER, the sale deed was cancelled, at the pressure of the petitioner, but the sale consideration paid was not received by the petitioner. The said Haridevi is one of the witnesses in the said case, but the petitioner has alleged that he is a bonafide purchaser and purchased the property through the said power agent, Mrs.Haridevi. The petitioner has alleged that to avoid unnecessary complications, i.e. Criminal case, he has cancelled the sale deed and restored the property to the defacto complainant.