SIVAKUMAR Vs. DEPUTY SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) This Criminal Original Petition has been filed seeking for an appointment of Committee / Administrator for the settlement and disbursement of the claim of the depositors concerned in Crime No.15 of 2017.

(2.) The petitioner has been shown as an accused in Crime No.15 of 2017 registered by the respondent / police for an offence under Section 420 of IPC and Section 4 of Prize Chit and Money Circulation Schemes (Banning) Act, 1978. The petitioner was arrested by the respondent police and was remanded to judicial custody and thereafter, he was released on bail by complying with the conditions imposed by the Special Court under the TNPID Act cases, Coimbatore.

(3.) During the course of investigation, several cases came to be given against the petitioner, since all these depositors had paid their hard earned money to the petitioner towards the chit transaction and were not repaid back the money.