GANESA MOORTHY Vs. KOMBAIAH
LAWS(MAD)-2018-6-404
HIGH COURT OF MADRAS
Decided on June 29,2018

Ganesa Moorthy Appellant
VERSUS
Kombaiah Respondents

JUDGEMENT

R. Tharani, J. - (1.)Heard Mr.P.Subbaraj, learned counsel appearing for the petitioner.
(2.)This petition has been filed to set aside the order passed in Cr.M.P.No.46 of 2013 on the file of the Special Judicial Magistrate, Special Court for Land Grabbing Cases, Tirunelveli dated 31.01.2013.
(3.)The facts of the case is that the respondent entered into conspiracy created a bogus document and take over the land of the complainant and the respondents have committed the offence under Sections 467, 468, 471, 420 and 120(b) of I.P.C., The petitioner made a complaint before the District Superintendent of Police and before the Deputy Superintendent of Police but they have not taken any action so far. Hence, the petitioner preferred a complaint before the Special Judicial Magistrate, Special Court for Land Grabbing cases, Tirunelveli on 21.01.2013, but the Special Judicial Magistrate, Special Court for Land Grabbing Cases, dismissed the complaint of the petitioner in Cr.M.P.No.46 of 2013 dated 31.01.2013.


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