R.C. MEHTA AND ORS. Vs. STATE

JUDGEMENT

(1.) BY consent of counsel for both sides, the Criminal Revision cases are taken up for final disposal.

(2.) THE above revision petitions are filed by the petitioners/A5, A21, A22 & A23, as against the dismissal of the petition filed by them under Section 239 of Cr.P.C. for discharging them from the charges levelled against them in C.C. No. 3 of 2012.

(3.) THE case of the prosecution is that the accused persons are running Financial Establishment in Vellore. The accused canvassed and promised to pay interest at the rate of 24% to the depositors on their investment. Believing the version of the accused, the complainant deposited total sum of Rs. 5,00,000/ - on various dates in a fixed deposit for two years. After maturity, the complainant demanded to repay the deposit amount with interest. On 09.7.2007, when the complainant went to the office of the Financial Establishment and requested to repay the deposited amount with interest,, one of the staff assaulted and abused the complainant. Therefore, the complaint has been preferred.