RAJADURAI AND OTHERS Vs. STATE AND ANOTHER

JUDGEMENT

(1.) The petitioners are accused No. 1 to 4 in C.C. No. 154 of 2009 on the file of the Judicial Magistrate No. II, Tiruppur.

(2.) The de-facto complainant filed a private complaint before the Judicial Magistrate No. II, Tiruppur under section 200 of the Code of Criminal Procedure, 1973 and the same was referred to the Inspector of Police, Central Crime Branch, Tiruppur by the Judicial Magistrate No. II, Tiruppur for investigation under section 156(3) of the Code of Criminal Procedure, 1973 consequent upon which, the Inspector of Police, Central Crime Branch, Tiruppur registered First Information Report in Crime No. 27 for the alleged offences punishable under Section 409, 420, 120(B) and 506(ii) of the Indian Penal Code against the accused 1. Sathish, 2, P.Shanmugam, 3. M. Subramaniam, 4.Kumar and 5. R. Rajagopal. However, he filed the final report against the present petitioners for the alleged offences punishable under Sections 120(B), 409 and 109 of the Indian Penal Code.

(3.) The contention of the de-facto complainant is that he supplied raw materials to the accused mentioned in his private complainant for making ready made garments and that the accused instead of delivering the finished products to him, exported the same to various companies in Canada, conspiring with each other and committed criminal breach of trust.