N.P.IMMANUEL Vs. STATE

JUDGEMENT

(1.) This Criminal Original Petition has been filed to quash the impugned Charge Sheet in C.C.No.360 of 2003 pending on the file of the learned Judicial Magistrate, Palani, Dindigul District, in connection with Cr.No.733 of 1999 on the file of the first respondent police.

(2.) The learned Counsel appearing for the petitioner would submit that on the complaint lodged by the second respondent, the case has been registered in Crime No.733/1999 by the first respondent police for the offence under Sections 406, 467, 468,471 and 379 of IPC.

(3.) The crux of the complaint given by the second respondent is that the second respondent was working as a Correspondent of Standard Matriculation School situated at Lakshmipuram, Palani. The petitioner approached her because she is a highly influential person having good contacts in Educational Department officials. Therefore, the petitioner is capability of increase the number of students and also reputation of School and thus requested to provide job. Therefore, the petitioner was appointed as a Director and there was an agreement between them to run the School. While being so, the petitioner was interested for illegal enrichment of School amounts and demanded a car to be purchased for proper working of the school. The second respondent also spent money for maintaining the car and other expenditure to the tune of Rs.2,43,450/-. Further, the petitioner alleged that she cancelled the agreement entered between them and also committed threatened of students address and also cheques.