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[Cites 1, Cited by 0]

Madras High Court

Subramoni vs State Thro The Sub Inspector Of Police on 4 June, 2025

Author: P.Velmurugan

Bench: P.Velmurugan

                                                                                                  Crl.O.P.No.9498 of 2023
                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                             DATED : 04.06.2025

                                                  Coram:
                                  THE HONOURABLE MR. JUSTICE P.VELMURUGAN

                                               Crl.O.P.No.9498 of 2023
                                                         and
                                               Crl.M.P.No.6214 of 2023

                   Subramoni                                                           ... Petitioner
                                                          Vs.
                   1. State thro the Sub Inspector of Police
                      CCB -I Police Station
                      Chennai - CCB
                      Crime No.107 of 2022

                   2. Goutham Sivasamy                                                         ... Respondents

                   Prayer: Criminal Original Petition filed under Section 482 Cr.P.C. to call for

                   the records from the first respondent police in Crime No.107 of 2022 dated

                   17.05.2022 and quash the same as devoid of merits against the petitioner.




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                                                                                         Crl.O.P.No.9498 of 2023
                                   For Petitioner                   : M/s.P.Vijayadharani
                                                                      for Mr.A.Haja Mohideen
                                   For 1st Respondent               : Mr.S.Vinoth Kumar
                                                                      Government Advocate (Crl. Side)
                                   For 2nd Respondent               : Mr.S.Mazhaimeni Pandiyan

                                                              ORDER

This Criminal Original Petition has been filed by the petitioner to quash the FIR in Crime No.107 of 2022 dated 17.05.2022 on the file of the first respondent police.

2. Heard both sides and perused the materials available on record.

3. It is seen that the second respondent has lodged the complaint against the petitioner for recovery of money of approximately 2.05 Crores allegedly defrauded by the petitioner. The transaction between the petitioner and the second respondent is purely money transaction. The second respondent is trying to give civil dispute in to criminal colour. Therefore, the FIR in Crime No.107 of 2022 dated 17.05.2022 on the file of the first respondent police is quashed.

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4. However, the second respondent is at liberty work out his remedy before the competent Court for recovery of money said to have been paid to the petitioner.

5. Accordingly, this Criminal Original Petition is allowed. The connected Miscellaneous Petition is closed.


                                                                                                 04.06.2025
                   Index        : Yes / No
                   Speaking Order : Yes / No
                   Neutral Citation Case : Yes/No
                   ksa-2




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                                                                                        Crl.O.P.No.9498 of 2023
                   To
                   1. The Sub Inspector of Police
                      CCB -I Police Station
                      Chennai - CCB

                   2. The Public Prosecutor
                      High Court of Madras




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                                                                                  Crl.O.P.No.9498 of 2023
                                                                             P.VELMURUGAN. J.


                                                                                                 Ksa-2




                                                                            Crl.O.P.No.9498 of 2023




                                                                                          04.06.2025



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