HIRACHAND Vs. DILIP K SHAH

JUDGEMENT

(1.) BY consent of both sides, the petition has been taken up for final hearing. The petition has been filed seeking a direction to call for the records in C.C.No.2464 of 2010 on the file of the learned XIII Metropolitan Magistrate Court at Egmore and quash the same.

(2.) THE respondent has given a private complaint before the learned XIII Metropolitan Magistrate, Egmore, for an alleged offence under Sec.416, 420, 408, 499 and 500 IPC. The sum and substance of the complaint is as follows:

(3.) THE complainant is one of the leading producer of cine films in Chennai. The petitioner approached the complainant for acquiring rights of a Hindi film "Delhi Darbar", a dubbed version of a Malayalam movie "Indraprastham". They entered into an agreement dated 7.9.2007 and by that agreement, the petitioner purchased the right of the said film for satellite and electronic media. It was agreed that the petitioner would pay a sum of Rs.2,71,000/ - in two instalments viz., Rs.50,000/ - at the time of the signing of the agreement and Rs.1,93,087/ - against the delivery of Censored Print for transfer on loan basis. It was also agreed that an irrevocable letter is to be issued in favour of M/s Prasad Laboratories Chennai. The clauses in the agreement is not relevant.