PAUL F MORRIS Vs. STATE; ERAVIKUMAR

JUDGEMENT

(1.) This Criminal Original Petition has been filed to call for the records pertaining to Crime No.108 of 2013 on the file of the first respondent police and to quash the same.

(2.) The Managing Director of M/s. Five Star Marine Exports Private Ltd. (hereinafter would be referred to as "de facto complainant") filed a private complaint in Crl.M.P. No.276 of 2013 before the XIV Metropolitan Magistrate, Egmore, Chennai against Paul F. Morris, President of M/s. Sea Wealth Products Inc. and others (hereinafter would be referred to as "accused") alleging offences under Sections 406 and 420 IPC. The XIV Metropolitan Magistrate, Egmore, Chennai referred the complaint under Section 156(3) Cr.P.C. to the first respondent police, pursuant to which, a case in Crime No.108 of 2013 was registered on 03.02.2013 for offences under Sections 406 and 420 IPC, challenging which, one of the accused, Paul F. Morris, is before this Court.

(3.) Heard the learned counsel for the accused, the learned Additional Public Prosecutor appearing for the first respondent and the learned counsel for the de facto complainant.