V.PRABAKARAN Vs. J.CHANDRA BABU

JUDGEMENT

(1.) These criminal original petitions have been filed seeking to call for the records in C.C.No.329 of 2009 on the file of the District Munsiff cum Judicial Magistrate Court, Vanur, Villupuram District and to quash the same.

(2.) The petitioners in Crl.O.P.No.15054 of 2010 are the accused 3 and 4; the petitioners in Crl.O.P.No.17885 of 2018 are the accused 1, 2 and 5 and the private respondent in these criminal original petitions is the defacto complainant. For the sake of convenience, the parties will be hereinafter referred to as 'accused' and 'complainant'.

(3.) The accused are alleged to have hatched out a criminal conspiracy for wrongful gain by selling the property of unwary landlords without their consent and knowledge by creating bogus power of attorneys concerned with immovable cultivable lands situated in Survey Nos.164/1, 164/2, 164/3, 164/4, 165/1, 165/2, 165/3, 165/4, 166/1, 166/2, 166/3 and 166/4 with an extent of 29.5 acres at Aurvadai Village, Villupuram Revenue District as if it were executed by landlords for the disposal of property and got the properties transferred and thereafter disposed of the same to the detriment of real owners and the defacto complainant. Based on the complaint of the defacto complainant, the law enforcing agency registered a case under Sections 465, 467, 468 and 471 IPC read with 468 IPC and read with 120 (b) of IPC and filed charge sheet before the learned District Munsif cum Judicial Magistrate, Vanur and the same was taken on file in C.C.No.329 of 2009. Hence, these petitions.