MARUTHI UDHYOG LTD Vs. V LAKSHMANAN

JUDGEMENT

(1.) PETITION filed under Section 482 Cr.P.C to call for the records in C.C.No,5929 of 2001 pending on the file of XIV Metropolitan Magistrate, Egmore, Chennai, and quash the same.) The petitioners have filed the above petition to call for the records in C.C.No,5929 of 2001 pending on the file of XIV Metropolitan Magistrate, Egmore, Chennai, and quash the same.

(2.) THE respondent/complainant has stated as follows: THE complainant contended that on seeing an advertisement in the papers, he approached the third accused for the purchase of a brand new omni van, white colour. On 22.10.1997, the fifth accused, namely Shibu Matthew, Sales Executive met the complainant and after discussion, it was agreed that the third accused would arrange the loan for the said vehicle from the sixth accused namely M/s. Maruthi Countrywide Auto Financial Services.

(3.) THE complainant submits that on 06.11.1997, the P.A holder took delivery of the van by 7.30 p.m with one key missing. When this was informed to the first accused, it was stated that already a request was made to Maruti for the second key and it will be delivered to the complainant at the earliest.