KALPANA Vs. THE STATE OF TAMIL NADU

JUDGEMENT

(1.) This Criminal Revision Case is filed by the petitioner against the order dated 21.09.2017 passed by the learned XVI Metropolitan Magistrate, George Town, Chennai, in Crl.M.P.No.544 of 2016 in C.C.No.158 of 2015.

(2.) The revision petitioner herein, who is the first accused in C.C.No.158 of 2015 (Crime No.371 of 2014), has filed a petition under section 239 of Cr.P.C., 1973 before the trial Court in Crl.M.P.No.544 of 2016 seeking to discharge her from the above case and the said petition was dismissed and hence, the above criminal revision case has been filed.

(3.) Originally, the second respondent herein/defacto complainant had preferred a complaint before the first respondent police on 30.09.2013 informing that the first accused, a lady, by name Kalpana had conducted chit business, had induced the complainant and her family members to partake therein and thereby complainant had been swindled of a sum of Rs. 10 Lakhs. On having no action thereupon, the second respondent moved a petition in Crl.O.P.No.27777 of 2013 before this Court, wherein, under orders dated 30.10.2013, this Court required the first respondent to enquire the complaint and if there be a cognizable offence, proceed further in accordance with law.