THIRU K JAGANATHAN Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) THE above Criminal Original Petition has been filed to call for the records in respect of the complaint filed in C. C. No. 485 of 2007 on the file of the Judicial Magistrate No. 1 at Vellore and quash the same.

(2.) ON the basis of a complaint lodged by one Mr. S. S. Pattabiraman, a case in Cr. No. 549 of 2006 for the alleged offences under Sections 420 and 420 r/w 34 I. P. C. was registered against the accused/petitioners herein. After completing the investigation, the charge sheet has been filed and the same has been taken on file as C. C. No. 485 of 2007 by the Judicial Magistrate No. 1, Vellore.

(3.) THE accused/petitioners have filed the above Criminal Original Petition for quashing all further proceedings in the case contending that the dispute between the petitioners and the defacto complainant is purely a civil dispute and the failure of the petitioners to repay the loan amount obtained from the defacto complainant is sought to be converted into the criminal case and even admitting the entire allegations in the complaint are to be true, no offence is made out under Section 420 I. P. C.