R.T.RANI Vs. THE INSPECTOR OF POLICE

JUDGEMENT

(1.) This Criminal Original Petition has been filed to set aside the order dated 14.06.2016 passed in Tr.C.M.P.No.1175 of 2015 on the file of the Chief Judicial Magistrate Court, Coimbatore.

(2.) Heard the learned counsel appearing for the petitioner and the learned Additional Public Prosecutor appearing for the respondent.

(3.) On the complaint lodged by one Kasi Vishwanathan that his Advocate R.T.Rani has misappropriated his money, the respondent police registered a case in Crime No.47 of 2009 for offences under Sections 409, 420 and 506(ii) IPC and after completing the investigation, the respondent police filed a final report in C.C.No.555 of 2011 before the learned Judicial Magistrate No.VI, Coimbatore. While so, it appears that for the said transaction, R.T.Rani's husband Raju had given a cheque to one Nandhivarman, who is a friend of Kasi Vishwanathan and that cheque had dishonoured. Therefore, Nandhivarman lodged a complaint in C.C.No.27 of 2011 for an offence under Section 138 of the Negotiable Instruments Act, 1881, against Raju, the husband of R.T.Rani, before the Fast Track Court No.II, Coimbatore.