V KANNAN Vs. STATE

JUDGEMENT

(1.) THIS revision is filed by the petitioners challenging the order of dismissal of the discharge petition filed by them, by the learned judicial Magistrate No. I, Namakkal, in Crl. M. P. 3166 of 2005, dated 3. 1. 2006.

(2.) THE petitioners have been arrayed as A-3 to A-5. THE sum and substance of the allegation levelled against them is that prior to the month of April 2001, A-1 to A-5 committed criminal conspiracy by agreeing to do an illegal act of cheating the public by falsely informing them to form an organisation in the name of J. T. P. R. O. (Jai Thamodhaya Public Relation organisation) to conduct a small scale industries for a Japan company for which job opportunity to be offered to the persons who were able to appoint organisers by sponsoring 100 members each with collection of a sum of Rs. 100/-per member apart from Rs. 3000/- a contribution with an intention to cheat the public and collect huge amount from them. THErefore, they have been charged for the alleged offence under Sections 120-B, 420 and 420 r/w. 34 IPC.

(3.) I have carefully considered the rival submissions put forth by the either side and also perused the entire materials available on record, including the complaint and the charge-sheet and other respective records.