MARY AMIRTHA Vs. KUMARAN

JUDGEMENT

(1.) On a complaint lodged by the petitioner, the 1st respondent police registered a case in Crime No.762 of 2005 and after completing the investigation, filed a final report in C.C.No.210 of 2006 in the Court of the Judicial Magistrate No.1, Poonamallee for the offences under Sections 406 and 420 IPC against one Muruganandam, a local advocate and his wife Gunavalli.

(2.) It is the case of the petitioner that, she had some problems with her husband and she approached Muruganandam for legal advice; however, Muruganandam cheated her by relieving her all her jewels, on the promise of marrying her, but, reneged.

(3.) It appears that in Crl.M.P.No.836 of 2008, the learned Judicial Magistrate No.1, Poonamallee has directed the police to file additional charge sheet in C.C.No.210 of 2006. Since the police were dragging their feet, the petitioner had filed Crl.O.P.No.21305 of 2014 under Section 482 Cr.P.C, for a direction to the police to file additional charge sheet as directed by the Judicial Magistrate No.1, Poonamallee. This Court issued the following directions in Crl.O.P.No.21305 of 2014 on 16.09.2014: