BELAIR CORPORATION PVT. LTD. Vs. STATE

JUDGEMENT

(1.) Heard Mr. A. Thiyagarajan, learned Senior counsel for the petitioner and Mr. P. Govindarajan, learned Additional Public Prosecutor for the first respondent as well as Mr. Shanmugasundaram, learned Senior counsel for the second respondent.

(2.) The case of the prosecution is as follows:

(3.) Mr. A. Thiyagarajan, learned Senior counsel appearing for the petitioner submitted that the transaction alleged in the charge sheet is purely civil in nature and therefore, the impugned criminal proceedings is unwarranted. The learned Senior counsel further submitted that since the defacto complainant's two earlier complaints were referred to as civil in nature and closed, the Director General of Police, CBCID was not possessed with powers to order reinvestigation and hence, the entire criminal proceedings is vitiated.