ANTONY ALOY FERNANDO Vs. DHANARAJ ROBERT RODRIGUES

JUDGEMENT

(1.) This Criminal Original Petition has been filed, invoking Sec. 482 Cr.P.C., seeking orders to call for the records in C.C.No.66 of 2019, pending on the file of the Judicial Magistrate Court (Fast Track), Thoothukudi and quash the same.

(2.) The petitioner is the accused. The respondent/complainant has filed a complaint under Sec. 200 Cr.P.C., against the petitioner herein for the offences under Ss. 138 and 142 of the Negotiable Instruments Act.

(3.) Admittedly, the petitioner is working in ships and the respondent was also working in ships and got acquainted with the petitioner. It is not in dispute that the respondent has been doing real estate business. It is also not in dispute that the petitioner approached the respondent for the purchase of an apartment of Plot No.52 at Sri Saibaba Nagar Phase-2, Ayanseri Village, Urambakkam, Kanjipuram District and that the respondent has executed a registered sale deed on 14/2/2018 in favour of the petitioner with respect to the undivided share of 384 sqft in the said plot No.52 and both parties entered into a construction agreement.