S P VELAYUTHAM Vs. DEPUTY SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) THE petition in Crl. O.P. No. 8711 of 2010 is filed seeking a direction to call for the records and quash the proceedings in C.C. No. 1859 of 2010, pending on the file of the learned Additional Chief Metropolitan Magistrate, Egmore, Chennai for alleged offence punishable under Secs.419, 420 and 120-B read with 420 and 409 IPC.

(2.) THE petition in Crl. O.P. No. 21428 of 2010 is filed seeking to return the passport of the petitioner bearing No.F2889377 seized during investigation in C.C. No. 1859 of 2010 pending on the file of the Seamed Additional Chief Metropolitan Magistrate, Egmore, Chennai.

(3.) THOUGH various grounds viz., Prosecution has been maliciously instituted with an ulterior motive; Absence of the element of dishonesty to constitute "cheating" and no meeting of minds to bring in the theory of conspiracy were raised in the petition the main ground urged before this Court is that the matter has been compromised between the accused and the de facto-complainant and the petitioner need not undergo the ordeal of trial and the charges may be quashed.