BOOMMATHAN AND ORS. Vs. T.R. JEYARAMAN

JUDGEMENT

(1.) Heard the learned counsel appearing for the petitioners in both the Criminal Original Petitions, which are arising from C.C.No.177 of 2016, on the file of the Judicial Magistrate Court No.IV, Madurai.

(2.) The respondent herein has given a private complaint to the learned Judicial Magistrate No.IV, Madurai, against the petitioners/A1 to A3 and one C.Shanmugam/A4 for the alleged offences under Sections 406, 420, 463, 467, 468 and 469 I.P.C. The learned Judicial Magistrate No.IV, Madurai, has taken the said complaint on file and assigned C.C.No.177 of 2016.

(3.) The gist of the complaint is that on 15.07.2004, the respondent herein cleared all the debts borrowed from the first petitioner in Crl.O.P.(MD)No.14572/2016 [A1]. However, holding the blank signed pro-notes, the first petitioner/A1 and his son/second petitioner [A2] have set up one P.K.Angappan [A3], who is the petitioner in Crl.O.P.(MD)No.15317 of 2016 and one C.Shanmugam, who is arrayed as A4 and caused notice as if the respondent has borrowed Rs.30,000/- from P.K.Angappan/A3 and Rs.1,00,000/- from C.Shanmugam/A4. The said pro-notes and the alleged borrowing created by the petitioners 1 and 2 in Crl.O.P.(MD)No.14572 of 2016 are false. Hence, the petitioners in Crl.O.P.(MD)No.14572 of 2016/A1 and A2 and the petitioner in Crl.O.P.(MD)No.15317 of 2016/A3 along with C.Shanmugam/A4, have committed breach of trust, forgery, cheating and falsification of documents. Hence, complaint under Section 200 Cr.P.C. before the learned Judicial Magistrate No.IV, Madurai.