T CHANDRASEKHAR Vs. STATE

JUDGEMENT

(1.) By consent of both sides, the matter is taken up for final hearing. The petition is filed seeking a direction to call for the records in Cr. No. 735 of 2006 on the file of the Respondent police and quash the same.

(2.) The brief facts of the case are as follows:

(3.) The Petitioner approached this Court for anticipatory bail and this Court directed the Petitioner to return the amount received as advance. Some of the officers took back the advance. However, some of the officers refused to accept the advance amount, but insisted upon registering the document of sale. This Court directed the Petitioner to deposit the amount and accordingly, the Petitioner deposited the money. According to the Petitioner the FIR is abuse of process of law on the ground that the matter is civil in nature and there is no element of cheating.