ASAITHAMBI Vs. INSPECTOR OF POLICE AND OTHERS

JUDGEMENT

(1.) Heard Mr.A.V.Arun, learned counsel appearing for the petitioner, Mr.K.Suyabulinga Bharathi, learned Government Advocate (Crl. Side) appearing for the first respondent and Mr.N.Dilip Kumar, learned counsel appearing for the respondents 2 to 5.

(2.) This petition is filed to set aside the order dated 03.11.2015 made in R.S.C.No.10 of 2015 in C.C.No.198 of 2013 on the file of the Judicial Magistrate No.II, Virudhunagar.

(3.) The petitioner has lodged a complaint against the respondents 2 to 5 and the same was registered by the first respondent in Crime No.109 of 2013. It is stated that the respondents 2 to 5 conspired together and misappropriated the fund of the Trust against the bylaws of the Society. The first respondent after enquiry found that the necessary documents are not filed and there is possibility of law and order problem in that location. The petitioner filed a protest petition in R.S.C.NO.10 of 2015 in C.C.No.198 of 2013 before the learned Judicial Magistrate No.II, Virudhunagar with a prayer for further investigation by some other Investigating Agency and the petition was dismissed by the trial Court.