E SATHISH KUMAR Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) BY consent, the matter is taken up for final hearing. The petition is filed seeking a direction to call for the records in Cr. No.41/2010 on the file of the first respondent and quash the same.

(2.) THE brief facts of the case is as follows:

(3.) THE learned Senior Counsel further submitted that when the dispute between the parties are purely civil in nature, the defacto-complainant has filed a criminal complaint without any specific allegation and the averments in the complaint does not make out a case under Secs.467 or 471 IPC. THE learned Senior Counsel further pointed out that there is no culpability of the involvement of the petitioners and they are not even the employees of GWL or persons responsible for the company.