ELFIN ECOM PVT. LTD. Vs. STATE

JUDGEMENT

(1.) This petition has been filed to quash the proceedings in Crime No. 1 of 2019 on the file of the first respondent, as against this petitioners.

(2.) The learned Counsel appearing for the petitioner would submit that the defacto complainant is running a photo studio at Trichy. He further submitted that in the mid of 2017, One Prabakaran who is the friend of the defacto complainant showed pamphlet issued by the first accused company advertising to bring forth investors to invest in its company with high rate of interest for the capital invested sum along with various other gifts. Having deceived over the pamphlet shown by his friend the defacto complainant and his friends went to business premises of the first accused and at that time the first accused showed various schemes to the defacto complainant and his friends. The defacto complainant invested money and he took capital gains in his name and also in the name of the one Illavarasi, who is the wife of the defacto complainant. Further the defatco complainant on various occasions has also transferred a sum of Rs. 4,88,000/- to the account of the first accused company. It is further stated that from the first accused company the defacto complainant has received a sum of Rs. 2,15,000/- and with respect to the balance sum of Rs. 2,73,000/- the petitioners/accused persons have cheated the defacto complainant. Hence the defacto complainant has lodged a complaint before the respondent police and based on the same, the respondent police registered a case in Crime No 1 of 2019 for the offences under Sections 120(B),420, 406 of IPC and Section 5 of TNPID Act, 1997. He further submitted that now the petitioners are ready and willing to settle the entire amount which were received from the depositors. Hence he prayed to quash the same.

(3.) The learned Government Advocate (Crl. Side) would submit that the case is under investigation.