- (1.) Leave granted.
(2.) This appeal arises out of a judgment and order dated 15th February, 2011 passed by the High Court of Madras whereby Criminal O.P. No.15917 of 2010 filed by respondents 2, 3 and 4 has been allowed, FIR No.41/10 dated 25th March, 2010 registered in Police Station Tambaram for offences punishable under Sections 468 and 471 of the Indian Penal Code, 1860 and the ongoing investigation into the said FIR quashed.
(3.) The complainant-appellant in this appeal is the General Manager of SNP Ventures Pvt. Ltd. while respondents 2, 3 and 4 were during the relevant period working with M/s Gorden Woodroff Limited (for short 'GWL') as legal advisers/Senior Managers. GWL has, it appears, filed O.S. No.169 of 2008 before the District Court, Chengalpattu seeking a decree for declaration of its title qua 11.75 acres of land situated at Jameen Pallavaram Village, Tambaram in the State of Tamil Nadu. In support of its claim of ownership over the suit property GWL appears to be placing reliance upon two sale deeds one dated 10th March, 1922 (document No.1551 of 1922) and the other dated 27th June, 1922 (document No.1575 of 1922). SNP Ventures Pvt. Ltd. who claims to be in actual physical possession of the suit property in the meantime appears to have approached the Sub- Registrar's office at Saidapet to verify the genuineness of the two sale deeds relied upon by GWL. Verification revealed that both the sale deeds in question pertained to transactions between some private parties and had no connection whatsoever with GWL. The Sub-Registrar also informed the complainant that there was no transaction during the year 1922 in respect of the subject lands at Jameen Pallavaram.;