ANBUSELVAM Vs. STATE

JUDGEMENT

(1.) The prayer sought for in these petitions is to call for the records relating to C.C.No.114 of 2012 and 115 of 2012 on the file of the Judicial Magistrate No.I, Namakkal and quash the same.

(2.) The case of the prosecution is that A1 Sengodan was running a travel agency in the name and style of United Travel Agency at Namakkal Town. While A2 is the wife of the first accused, A3 and A4 are their son and daughter. The petitioner before this Court is A3. All the accused, with an intention of cheating the de-facto complainant, by promising a job at London, have obtained a sum of Rs.6.00 lakhs on various dates. Since they were unable to fulfil the promise, they are now being prosecuted for the offence under Sec. 420 r/w 34 IPC.

(3.) Heard Mr.S.Shanmugavelayutham, learned Senior Counsel appearing for the petitioner as well as Mr.C.Iyyappa Raj, Additional Public Prosecutor appearing for the respondent.