KRISHNA KARTHIKEYANI Vs. M THIAGARAJN

JUDGEMENT

(1.) The petitioner has filed the above Criminal Original Petition to call for the records in S.T.C.No.3978/2006 on the file of Judicial Magistrate No.I, Tiruppur and quash the same.

(2.) The ingredients of the complaint is as follows:-

(3.) The complainant thereafter issued a legal notice dated 05.02.2005. The notice was received by all the accused on 08.02.2005 and the accused had sent a reply on 22.02.2005, but did not repay the amount. Hence, the complaint has been lodged by the complainant before the Judicial Magistrate I, Tiruppur. Supporting his complaint, the complainant had furnished 22 documents and 3 witnesses.