J. LILLY KANAGARANI Vs. SUPERINTENDENT OF POLICE, VIRUDHUNAGAR

JUDGEMENT

(1.) This petition is filed to quash the summon, dtd. 19/12/2020, with regard to the enquiry by the second respondent.

(2.) The case of the petitioner is that the petitioner is a Teacher. Since the husband of the petitioner introduced the third respondent to the said Dharmaraj, the husband of the petitioner, by name, Jayasuthan Chelliah undertook to pay a sum of Rs.2,25,000.00 to the third respondent and he issued two cheques one for a sum of Rs.1,60,000.00 and the other cheque for a sum of Rs.1,00,000.00 for settlement of a Chit amount for one Dharmaraj. The husband of the petitioner has repaid the said amount, but, the third respondent did not return back the cheques.

(3.) The petitioner and the third respondent contested the Election in C.S.I Church, due to that motive, the third respondent filed a petition before the second respondent in the year 2019. After a lapse of 3 years, the third respondent lodged a complaint before the second respondent and an enquiry was conducted before the second respondent. The second respondent police threatened the husband of the petitioner to pay a sum of Rs.2,25,000.00 within a period of three months. That statement was obtained under coercion and undue influence and hence, the husband of the petitioner filed a petition in Crl.O.P.(MD)No.17577 of 2019.