M.RAVEENDRAN Vs. DHARTI DREDGING AND INFRASTRUCTURE LTD.

JUDGEMENT

(1.) The criminal revision petition has been filed against the order of the learned Judicial Magistrate No.III, Thoothukudi in Cr.M.P.No.5095 of 2019 dated 14.05.2019 dismissing the private complaint filed by the petitioner herein under Section 200 of Cr.P.C alleging an offence against the first respondent company and its Directors under Sections 120(B), 420, 409, 415, 417, 406, 23, 34, 506(2) of IPC.

(2.) The facts, which gave rise to the filing of the present revision petition are briefly stated herein.

(3.) Pursuant to the disposal of the case by this Court, the learned Judicial Magistrate No.I, Thoothukudi by order dated 18.04.2017, directed further investigation in Crime No.59 of 2015 by further directing the Superintendent of Police, Thoothukudi to nominate an Investigating Officer. Thereafter, a Deputy Superintendent of Police was appointed to conduct further investigation and after a detailed investigation, once again it was concluded that the entire case was civil in nature arising out of business transactions between the parties and filed closure report on 10.08.2017. The petitioner once against approached the learned Judicial Magistrate No.III, Thoothukudi by filing yet another protest petition in Cr.M.P.No.2049 of 2017. The Investigating Officer also filed detailed reply by placing reliance upon various materials and statements recorded from the witnesses. The trial Court ultimately by its order dated 16.12.2017 treated the protest petition as a private complaint and thereafter, sworn statement was recorded and subsequently, on 13.03.2018, the trial Court issued the summons to the respondents.