D BASANTHKUMAR Vs. STATE

JUDGEMENT

(1.) THIS petition has been filed to call for the records relating to the proceedings in F. I. R. in Crime No. 501 of 2006 on the file of first respondent and quash the same.

(2.) PETITIONERS are accused and second respondent is the de facto complainant. On the basis of the complaint, the F. I. R. was registered in Crime No. 501 of 2006, for the offences under Sections 420 and 506 (ii) IPC.

(3.) THE gist of the F. I. R. is thus: de facto complainant is a resident of Salem, who is engaged in the profession of making silver ornaments and selling them to businessmen. All the petitioners approached him and represented that they were in need of silver ornaments, for which they would pay good price. From the year 1997 onwards, the de facto complainant was supplying silver ornaments to them. In January 1998, the petitioners had to pay a sum of Rs. 6. 00 lakhs towards making charges as well as the value for 1850 kgs. of silver. Since the de facto complainant was pressurising the petitioners to pay the above said amount, on 10. 04. 2002, the first accused executed two receipts in favour of the de facto complainant and since the accused had not returned back as agreed, he lodged the complaint.