M.BALAJI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) This Criminal Original Petition has been filed challenging the proceedings in C.C.No.221 of 2012, pending on the file of the learned Judicial Magistrate, Alandur.

(2.) The de facto complainant had given a complaint before the respondent Police on the ground that he had engaged one Krishnamoorthy (A1) as the working partner in M/s.K.V.L.Associates, Chennai. The said Krishnamoorthy had persuaded the complainant to invest a sum of Rs.50 lakhs to purchase lands at Athiballi, Bangalore. The transactions went through and the de facto complainant had also paid the commission to the said Krishnamoorthy. Subsequently, there was yet another transaction wherein, a sum of Rs.65 lakhs is said to have been handed over to the said Krishnamoorthy for dealing with the property at Bangalore and the said transaction also went through.

(3.) Ultimately, there was a 3rd transaction wherein the said Krishnamoorthy had informed the de facto complainant about the availability of the property at Sarjapur Road, Bangalore and the de facto complainant had also invested a sum of Rs. 2.55 crores to purchase the said property. Sale Deeds were also executed and it was handed over to the de facto complainant. At that point of time, the de facto complainant came to know that the said Krishnamoorthy had mis appropriated a sum of Rs.1.05 crores and in one of the transaction the present petitioner (A-2) is also involved.