DALICHAND Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) IN this petition, the petitioner seeks for transfer of investigation in Crime No. 1458/2011, on the file of the Inspector of Police, C1 Flower Bazar Police Station, Chennai to CB CID for appropriate action.

(2.) THE case of the petitioner/de -facto complainant is that one Mohan Bishonoi @ Munna was acquainted to the petitioner through a common friend, who introduced him as a real estate businessman, and the said person offered to get agricultural lands for the petitioner in his native place at Rajasthan. Based on certain representations made by the said Munna, the petitioner is said to have parted with a sum of Rs. 75 lakhs for the purchase of lands. Thereafter, the said Munna did not contact the petitioner and he was giving false details, which compelled the petitioner to give a complaint against the said Munna before the respondent police, and it was registered as Crime No. 1458/2011 for offences under Sections 406 and 420 IPC.

(3.) THE petitioner would further state that all these facts were made known to the respondent police and yet, the respondent police did not evince any interest to proceed with the matter; but, they are keeping it pending.