YAZHINI REALTORS PRIVATE LIMITED Vs. ASSISTANT DIRECTOR

JUDGEMENT

(1.) This criminal original petition has been filed seeking to quash the criminal proceedings in C.C.No.51 of 2016 pending on the file of the Principal Sessions Court, Chennai, in E.CI.R.No.2 of 2013 dated 26.03.2013 on the file of the respondent herein.

(2.) The police registered a case in Crime No.96 of 2010 on 25.02.2010 for the offences under Sections 419 and 420 r/w 34 IPC against Yazhini Realtors Private Limited and other accused including the petitioners herein.

(3.) The sum and substance of the allegation in the FIR was that, between November 2007 and December 2007, the petitioners herein and other accused entered into certain land dealings and had cheated the complainant. After investigation, the police filed a charge sheet in C.C.No.88 of 2011 in the Court of Additional Chief Metropolitan Magistrate, Egmore, Chennai, against the petitioners herein and other accused.