PACE BUILDERS MADRAS LTD Vs. STATE

JUDGEMENT

(1.) This Criminal Original Petition has been filed praying to quash the proceedings in Crime No. 13 of 2017, on the file of the 1st respondent.

(2.) The short facts of the case reads as follows:

(3.) The learned counsel for the petitioner submitted that the 2nd respondent / defacto complainant lodged a complaint, dated 20.02.2015 before the Commissioner of Police, Chennai an after enquiry, the same was closed on 22.02.2015. Aggrieved by the same, the defacto complainant filed a petition in Crl.O.P.No.16641 of 2015 before this Court, and this Court, vide order dated 17.08.2015, directed the Deputy Commissioner of Police, City Crime Branch, Greater Chennai, Chennai, to reopen the enquiry and the 2nd respondent was directed to produce the necessary proof with regard to the alleged signature to the respondent Police.