YANG ALIAS SUNNY Vs. A KANNAGI

JUDGEMENT

(1.) THIS petition has been filed to call for the records pertaining to C. C. No. 381 of 2006, pending on the file of Judicial Magistrate No. V, Salem, against the petitioner and to quash the same.

(2.) RESPONDENT is the complainant. She preferred a complaint under Section 200 Cr. P. C. before the said Court against one Mr. Wang and Mr. Charles, General Managers of the company, by name, M/s. Tianjin Tianshi (India) Pvt. Ltd. , having its office at Chennai.

(3.) THE allegations in the complaint go the effect that the company is engaged in marketing of food supplement and cosmetic products and selling them through the members, appointed for the purpose. The complainant is a four star level member in the company. Both the accused asked the complainant to become a franchisee for Salem region to stock and sell their products, for which she was also promised glorious growth and induced to part with a sum of Rs. 1,53,000/- by means of demand drafts. She also fulfilled the requirements to become a franchisee, including that of arranging premises to an extent of 200 sq. ft. to stock and sell their products. However, the accused did not take any steps to open the branch at Salem and, hence, the complainant was demanding them to open the branch, but in vain. She also issued notices to them on three occasions. But, no reply was forthcoming. Silence on the part of the accused prompted the complainant to prefer a private complaint against them.