PAVADAISAMY Vs. KRISHNAMURTHY

JUDGEMENT

(1.) This appeal is filed against the portion of the order of the learned Single Judge, who while confirming the order impugned in the writ petition dated 06.07.2012, set aside the part of it by which, the second respondent has directed the Station House Officer, Thirukkanur to register a criminal case against the contesting respondent pursuant to the order passed.

(2.) The learned Single Judge has held that the issue before the second respondent was different and the contesting respondent has not been heard with respect to the alleged cheating and forgery. It is further held that these are all matters for investigation on a complaint, if any given or to be given by the appellant.

(3.) Learned counsel appearing for the appellant submitted that the Station House Officer closed the complaint given by the appellant placing reliance upon the order of the learned Single Judge. The contesting respondent viz., first respondent has committed fraud and forgery. In such view of the matter, the order passed requires interference.