VIJAYALAKSHMI Vs. STATE

JUDGEMENT

(1.) This petition has been filed under Section 482 Cr.P.C seeking a direction to the learned Judicial Magistrate, Dharapuram to take the private complaint preferred by the petitioner on 11.5.2009 under Section 190(1)(a) Cr.P.C read with Section 200 Cr.P.C on file and proceed in accordance with law.

(2.) The submissions made by Mr. J. Manikkam, learned counsel for the petitioner and by Mr. I. Paul Nobel Devakumar, learned Government Advocate (Crl.Side) representing the respondent police were heard. The documents produced in the form of typed set of papers were also perused.

(3.) The petitioner, at the first instance, lodged a complaint with the police alleging commission of forgery and other offences. The gist of such complaint is that a suit was pending in the civil Court (District Munsif Court, Dharapuram as O.S. No. 562 of 2004) between the petitioner and one Nataraja Gounder in respect of a house site measuring 3730 sq.ft. comprised in T.S. No. 492/1A2 in Dharapuram Town; that the said Nataraja Gounder died on 1.1.2008; that after his death his legal heirs applied for electricity connection to the said property in the name of Nataraja Gounder forging his signature in the application and obtained electricity connection; that when the same was brought to the notice of the Electricity Board authorities, the service was disconnected and that by the said act, the legal heirs of deceased Nataraja Gounder had committed offences of forgery, cheating etc.