A. PERUMAL Vs. STATE AND ORS.

JUDGEMENT

(1.) THE petitions in Crl.O.P.(MD)Nos.9787, 13817, 13827, 13953, 14505 and 14230 of 2014 have been filed under Section 482 of the Code of Criminal Procedure, praying to register the case based on the complaints lodged by the respective petitioners therein.

(2.) THE petition in Crl.O.P. No.8765 of 2014 has been filed under Section 482 of the Code of Criminal Procedure, praying to withdraw the case in Cr.No.276/2013 on the file of the 5th respondent therein and transfer the same to 6th respondent, i.e. CBCID.

(3.) THE factual matrix of these cases is, that the accused persons mentioned in the complaints, have falsely promised and assured the complainants to provide job and believing their words, the complainants said to have made payments and after receiving the same, the accused persons, have neither fulfilled their promise in getting the job nor returned their money. Having learnt that they were cheated, the complainants have lodged their respective complaints before the concerned respondent -police and since no action has been taken by the respondent -police, they came forward with the present petitions.