T. K. RAMA KRISHNAN Vs. STATE

JUDGEMENT

(1.) Crl.O.P.No.14803 of 2019 has been filed by T.K.Rama Krishnan and his son R.Nanda Kumar, who are shown as A1 and A3 in the First Information Report registered on 24/9/2018 by CCB-I, EDF Team-2, Vepery, Chennai, to quash the complaint. Crl.O.P.No.3983 of 2021 has been filed by the defacto complainant M.Ravishankar, to transfer the investigation to the second respondent the Central Bureau of Investigation.

(2.) Brief facts stated in the complaint given by M.Ravishankar/defacto complainant is as below:- The complainant is doing an Event Management Consultant Business in the name and style of M/s A.K.R.Events and his college mate Rajkumar (A4) is also doing an Event Management Company in the name and style of M/s United Sports Associates Private Limited. During the month of January 2016, A-4-Rajkumar, his father Mr.Ramakrishnan (A1), his wife Sharmila Jothiprakasam (A2) and his brother Nandakumar (A3) met the complainant and represented that A4-Rajkumar had asked them to meet the complainant and informed him that if he invested a sum of Rs.20.00 crores, they would conduct events by combining Mr.Sachin Tendulkar, Mrs.Anjali Tendulkar, Mr.Shane Warne and Mrs.Elizabeth to participate in events at Mumbai and later on in other countries. Further, they lured that the investment amount will fetch them four-fold profit and insisted to transfer the funds. As the complainant was not much interested in it, they constantly approached him and convinced him. Believing A-4 representation, the complainant paid a sum of Rs.24.30 crores by cheques. RTGS and cash breakup of payments: As cash, Rs.3,02,40,000.00 to A3 (R.Nandhakumar), Rs.3,54,50,000.00 to A1(Ramakrishnan) and Rs.6,97,50,000.00 to A2 (Sharmila Jothiprakasam). By cheques and through RTGS: A sum of Rs.10,75,60,000.00 to A4(Rajkumar) of M/s United Sports Associates Pvt.Ltd on various dates in the year 2016. After receipt of the amount, the accused neither arranged any events nor returned the received amount and cheated a sum of Rs.24.30 crores and threatened with dire consequences. Hence, the complaint.

(3.) The Central Crime Branch has registered the complaint in Crime No.406 of 2018 under Ss. 406, 420, 506(i) r/w 34 of IPC and taken up for investigation. Pending these Criminal Original Petitions, this Court sought for Status Report from the Investigating Officer, who has filed the Report dtd. 8/9/2022, which reads as below:-