T KUMAR BABU Vs. GIREESH SANGHI

JUDGEMENT

(1.) The petitioner is a practicing Advocate, who filed a private complaint before the X Additional Chief Metropolitan Magistrate, Secunderabad, complaining the offences punishable under Section 409 and 420 of the Indian Penal Code, 1860 (for short "IPC"), against the respondents 1 to 3 herein. However, the Court below, by its order dated 06-06-2005, refused to take cognizance of the said complaint and accordingly rejected the same. Hence, this revision by the complainant.

(2.) Originally, this matter was taken up for hearing on 18-07-2005 and subsequently, it was adjourned on number of occasions. On notice, the respondents have put in their appearance.

(3.) The petitioner strenuously contended before this Court that the respondents 1 to 3 herein are billionaires and duping people by resorting to various methods and one such method is by collecting funds for Gujarat victims and the said amounts were misappropriated, attracting the definition of Section 406 IPC and thereby, committed the offences punishable under Sections 409 and 420 IPC. Even according to the petitioner, he does not have any personal knowledge about the same, but on information from media, he came to know of this and as a law abiding citizen, he thought it fit to bring it to the notice of the Court and filed the present complaint. But, the Court below, without any appreciation, rejected the complaint.