SELVAMANI Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) WITH the petitioners in all the criminal original petitions are seeking the same relief against the respondents and the case in C.C.B X Crime No.247 of 2009 seems to have been registered under Section 420 I.P.C., on 14.06.2009, based on the complaint lodged by one Mr.S.Ramesh on behalf all the aggrieved persons, including the petitioners herein and the respondents in all the petitions are one and the same all the petitions have been clubbed together, heard and disposed of in this common order.

(2.) THE facts germane for the disposal of all the criminal original petitions in brief as under: 2.1. One Mr.Subramani, who is the first accused in the above said case, is the director of a Software Company under the name and style of M/s.Ripple Infolink Pvt., Ltd., Kodambakkam, Chennai and the nature of the business of the company is to train the persons and to get them a job in the software companies and as such the complainants and the other aggrieved persons had joined in the training programme of Mr.Subramani by paying a sum of Rs.50,000/ -.

(3.) ACCORDINGLY, the petitioners had agreed for the condition imposed by the first accused Mr.Subramani, Director of M/s.Ripples Infolink Pvt., Ltd., along with Mr.S.G.P.Raj @ Guruprasannaraj and they had paid a sum of Rs.45,000/ - each by way of demand draft and after receiving the demand draft, the said Mr.Subramani gave them appointment letters, receipts and identity cards duly signed by him. Thereafter, he did not give any training to the petitioners. When they contacted Mr.Subramani and Mr.S.G.P.Raj @ Guruprasannaraj, they had been giving evasive answer.