K.R. LATHA Vs. STATE

JUDGEMENT

(1.) THIS petition has been filed to call for the records relating to Crime No.50/2015 on the file of Central Crime Branch, 7th Team, Vepery, Chennai and quash the same.

(2.) HEARD the learned counsel for the petitioner, learned Additional Public Prosecutor appearing for the State and the learned counsel for the defacto complainant.

(3.) IT is seen that on a complaint given by one Anbarasu, the respondent police registered a case in CCB Cr.No.232 of 2014 for offences under Sections 406 and 420 IPC and after completing the investigation has filed Final Report in C.C.No.10176 of 2014 before the learned Chief Metropolitan Magistrate, Egmore, Chennai for offences under Sections 406 and 420 IPC. The crux of the allegation in the Final Report is that, K.R.Latha, the petitioner [A1] was running various unauthorised and unregistered Chit Schemes and Prize money Schemes between 2010 and 2012 and had collected money from subscribers, promising to return the same with fancy interest, but had failed to adhere to the promise. In this regard, after the registration of the FIR on the complaint given by Anbarasu, seven other persons who were similarly cheated by K.R.Latha approached the police. Therefore, those seven persons were included as witnesses in the Final Report in C.C.No.10176 of 2014. It is an admitted fact that K.R.Latha was arrested by the police in Cr.No.232 of 2014 and was released on bail. It appears that during the same period, Hema Bindhu [defacto complainant] in Cr.No.50 of 2015 appears to have had similar transactions with K.R.Latha, but through a conduit by name Saraswathi and it is the grievance of Hema Bindhu that money paid by her during the same period and also money collected by her from various persons were not returned by K.R.Latha.