T. S. KALYANARAMAN Vs. NAVEEN

JUDGEMENT

(1.) This Criminal Original Petition has been filed by the Petitioner/Al, seeking to call for the records relating to the private complaint in C.C.No.95 of 2016 pending on the file of the learned Judicial Magistrate No-I, Erode and to quash the same.

(2.) Brief facts of the case:

(3.) On 28.07.2015, the complainant had sent a complaint to the District Collector requesting for action to be taken in the said issue. Thereafter, the complainant went to a jewel appraiser in Erode on 06.08.2015 and had requested him to assess the quality of the ear stud. The said assessor had informed him that a metal wire had been fixed with the said gold stud and the ear stud was not of required quality and thereby, the complainant had come to a conclusion that the accused had cheated him. Thereafter, since no action had been taken on the complaint, the complainant had sent a legal notice on 07.08.2015 to the accused and on 08.08.2015, the complainant had received a call and the caller identifying himself to be one Manikandan, had stated that he was the Regional Manger of M/s.Kalyan Jewellers and had informed that he had wanted to see him and that the complainant had informed that he was standing in front of Bharathi Theatre, Veerappan Chatram, and within 5 minutes a white colour Bolero car had come near him and two persons had got down from the car and asked the complainant to get into the car stating that the Manager of M/s.Kalyan Jewellery was waiting inside the car and that the said two persons had also asked him for the jewel and the bill. When the complainant had refused, the said Manikandan had threatened the complainant stating that if he does not bring the jewel before that evening, his life would be ended and they went away. Thereafter, the complainant had received a reply notice from the Advocate of the accused on 09.08.2015.