RADHAKRISHNAN Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) THE petitioner has filed the above Criminal Original Petition to direct the first respondent police not to harass the petitioner's family members in the name of enquiry and to direct the third respondent to transfer the investigation of the above said case from the file of the first respondent police to District Crime Branch, Tiruvallore.

(2.) THE petitioner has narrated in his petition that he is residing in his department quarters and his wife, who is very innocent, was very friendly with her neighbourhood ladies. Taking advantage of her innocence, the neighbouring ladies conducted chits in her name without the knowledge of the petitioner's wife. THE accounts were maintained by (1)Teresa (2) Akilambal and a few others, who swindled all the money. THE said ladies grilled the petitioner's wife and got her signatures in several papers by beating her. In the said incident, the petitioner lodged a complaint with the Inspector of Police, Kalpakkam Police Station on 27.03.2007. But the said ladies lodged a false complaint before the first respondent police, against the petitioner and his wife. So, they moved an anticipatory bail before this Honourable High Court in Criminal Original Petition No.11765 of 2007. When the first respondent police informed that enquiry is pending, even then, the Honourable Court granted anticipatory bail. THE respondent police called the petitioner and his wife to the station and threatened them to pay the money to the said ladies.

(3.) THE first respondent police filed a counter statement stating that originally a complaint has been preferred before the Superintendent of Police, Kancheepuram District on 05.04.2007 by one Teresa residing at Kalpakkam Township. THE said complaint was forwarded to the Deputy Superintendent of Police, Economic Offences Wing. As per instructions of Deputy Superintendent of Police, the respondent took up enquiry of the case. In the complaint preferred by Teresa, it came to light that the petitioner and his wife and their son are conducting unauthorised chit company and the said chit subscription amounts were not properly returned to Teresa and others. Meanwhile, the petitioner had retired from Kalpakkam Atomic Energy and shifted his residence to Avadi without settling the amount to the subscribers even after maturity of the chit period. One Varadarajan and Deenadayalan had given assistance to the said person who had cheated. Hence, the respondent police summoned the six persons for enquiry and they came for enquiry. On 20.05.2007, the first respondent had recorded the statement of the petitioner and his wife. In their statement, they had agreed to settle the chit amount to the subscribers. On behalf of the petitioner and his wife, his relative one Chandrasekar had paid Rs.47,000/-. THE petitioner Radhakrishnan executed a pronote in favour of Teresa on 11.08.2006 for a sum of Rs.1,40,000/-. Moreover, the petitioner has to pay a total amount of Rs.6 lakhs to the subscribers.