K KASI VISWANATHAN Vs. STATE

JUDGEMENT

(1.) THE petitioner who is the 2nd accused in case pending in C.C.No.1025 of 2007 on the file of the learned XI Metropolitan Magistrate Court, Saidapet, Chennai has come forward with this petition to quash the proceedings as against him.

(2.) THE said case arises on a complaint preferred by the 2nd respondent before the learned III Metropolitan Magistrate, George Town, Chennai alleging that on the basis of false representations made by the petitioner herein and another, the 2nd respondent/defacto complainant had parted with goods worth about Rs.82,55,558.20 and suffered loss. Offences under Sections 406 and 420 r/w.34 IPC were alleged against the petitioner and the other accused. On the learned Magistrate referring the matter for investigation under Section 156(3) Cr.P.C., the case in Crime No.624 of 2004 was registered by the 1st respondent on 29.11.2004 and upon completion of investigation, a charge sheet was filed for offences under Sections 406, 420 r/w.34 against the petitioner and one another.

(3.) I have heard the learned Government Advocate (Crl.Side) on the submissions made by the learned Senior counsel appearing for the petitioner.