VENKATESWARA RAO MOLLETI Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) This Civil Revision Case has been filed by the petitioner seeking to set aside the Order dtd. 26/3/2024 in Crl.M.P.No.5235/2024 on the file of the learned XVIII Metropolitan Magistrate, Saidapet, Chennai.

(2.) The learned counsel for the petitioner submitted that the petitioner had preferred an Application before the trial Court under Sec. 156(3) of Cr.P.C., seeking to direct the respondents to register a case and investigate the complaint preferred by him and initiate proceedings against the accused for committing fraud and cheating. It is submitted that the accused had cheated the petitioner by entering into a fraudulent Franchise Agreement, under which, the petitioner paid a sum of Rs.33,00,000.00 (his hard-earned money) to Accused Nos.1 to 3. The accused with an intention to defraud, not only executed the said Franchise Agreement, but, also adopted the same tactics with other investors. Despite the petitioner's complaint, the respondents did not take any action. Therefore, the petitioner had filed an Application supported with material evidence before the trial Court. However, the learned Trial Judge has dismissed the petitioner's Application. Aggrieved over the same, the petitioner has filed the present Criminal Revision Case.

(3.) Considering the facts and circumstances of the case and having regard to the submissions made by the learned counsel for the petitioner, this Court is inclined to set aside the findings of the trial Court.