K. S. MAHADEVAN Vs. CYPRIAN MENEZES

JUDGEMENT

(1.) The petitioner is before this Court seeking for the following reliefs:-

(2.) A private complaint in PCR No.30/2017 has been filed by the first respondent - complainant alleging that the petitioner has held out himself to be a very Senior Advocate in Bangalore and having connections with Senior Advocate of the Supreme Court and had represented that he could put across the complainant to such Senior Advocates who could represent the matter and obtain favourable orders. It is on that basis, various amounts were paid to the petitioner to be paid to the Advocate appearing before the Supreme Court as also to enable the petitioner to travel to Supreme Court and appear in the said matter.

(3.) It is alleged that on 18/4/2016, when the matter was taken up for hearing before the Apex Court and at the end of the day when the complainant called the petitioner enquiring about the status of the matter, the petitioner did not inform him properly and as such, the complainant suspected the bonafides of the petitioner and it is on that basis a criminal complaint came to filed in the aforesaid PCR seeking for action to be taken against the petitioner.