REJI MICHAEL Vs. VERTEX SECURITIES LIMITED

JUDGEMENT

(1.) This Crl. M.C. is filed by the 3rd accused in Crime No. 561/97 registered by the Central Police Station, Ernakulam alleging offence punishable under S.420 r/w S.34 I.P.C. to quash the entire proceedings against him.

(2.) The complaint filed by the 1st respondent against the petitioner and two other accused persons before the Chief Judicial Magistrates Court, Ernakulam alleging offence punishable under S.420 r/w S.34 IPC was taken on file in Crl. M.P. 10108/97 and forwarded to the police for investigation and report under S.156(3) of the Cr.P.C. Accordingly the Ernakulam Central Police registered Crime No. 561/97 against the petitioner and two others. While the investigation was commenced by the police, the petitioner has filed the above Crl.M.C. to quash the entire proceedings against him.

(3.) Though this Court stayed the investigation and the entire proceedings as against the petitioner alone as per order in Crl. M.P. No. 4287/97 dated 15.12.1997, it is submitted by the Public Prosecutor that in view of that order so far no investigation is conducted by the police in this case.