MANIMEGALAI Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) This petition has been filed challenging the order passed in the discharge petition by the Court below.

(2.) The petitioners are arrayed as A-3 and A-4 in this case. The respondent Police filed a final report against five accused persons for the offence under Sections 420, 506 (I) and 506(ii) r/w 34 of IPC and Section 76 of Chit Fund Act, 198 The entire allegation against the petitioners is that they have utilized the money collected for the chit and have purchased a property in their name.

(3.) The statements given by the witnesses are also to the same effect.