SUNDAR IYER Vs. STATE

JUDGEMENT

(1.) This Criminal Original Petition has been filed seeking to call for the records and quash the First Information Report in Cr. No.169/2016 pending investigation on the file of the Inspector of Police, Central Crime Branch, Team ­ I, Vepery, Chennai ­ 600 007 for offences under Sections 420 and 120-B Penal Code and Sec. 66-D of the Information Technology Act, 2000.

(2.) For the sake of convenience, the parties will be referred to by their name.

(3.) On the complaint dated 04.02.2015 given by one Chandramouli (de facto complainant/second respondent herein), the first respondent police registered a case on 24.06.2016 in Cr. No.169 of 2016 under Sections 420 and 120-B Penal Code and Sec. 66(1) of the Information Technology Act, 2000 against Krishnasamy (A1), A.V.M. Sundaram (A2) and Sundar Iyer (A3), for quashing which, Sundar Iyer (A3) is before this Court.