Madras High Court
V.Subramani vs / on 18 October, 2023
Author: G.Jayachandran
Bench: G.Jayachandran
Crl.O.P.No.6022 of 2023
&
Crl.M.P.No.3778 of 2023
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED :18.10.2023
CORAM
THE HONOURABLE DR.JUSTICE G.JAYACHANDRAN
Crl.O.P.No.6022 of 2023
in
Crl.M.P.No.3778 of 2023
1.V.Subramani
2.Shubhakth .. Petitioners/Accused 1&2
/versus/
1.The State Rep.by
The Inspector of Police,
Anti-Land Grabbing Cell,
Central Crime Branch,
Vepery, Chennai 600 007. .. 1st Respondent/Complainant
2.B.Ramasamy
Managing Director,
M/s K.K.M.Soft Private Limited,
No.21-B, 5th Cross Street(South Phase)
Thriu Vi Ka Industrial Estate,
Guindy, Chennai 600 032. .. 2nd Respondent/Defacto
Complainant
https://www.mhc.tn.gov.in/judis
1/4
Crl.O.P.No.6022 of 2023
&
Crl.M.P.No.3778 of 2023
Criminal Original Petition has been filed under Section 482 of Cr.P.C., to
call for the records and to quash the proceedings in Crime No.78 of 2019 on the
file of the Inspector of Police, Anti-Land Grabbing Cell, Central Crime Branch,
Vepery, Chennai-7.
For Petitioners :Mr.K.Murugan
For Respondents :Mr.S.Rajakumar
Additional Public Prosecutor
------
ORDER
This Criminal Original Petition has been filed to call for the records and to quash the proceedings in Crime No.78 of 2019 on the file of the Inspector of Police, Anti-Land Grabbing Cell, Central Crime Branch, Vepery, Chennai-7.
2.The learned Additional Public Prosecutor submitted that the First Information Report has been registered against the petitioners and two other accused for the offence of conspiracy, theft of confidential data and breach of trust under the Information Technology Act. https://www.mhc.tn.gov.in/judis 2/4 Crl.O.P.No.6022 of 2023 & Crl.M.P.No.3778 of 2023
3. The investigation has to be completed without any interference to ascertain whether any cognizance of offence is made out or not. It is too pre-mature for this Court to arrive at a conclusion that the complaint is a malicious one. Hence, this Criminal Original Petition is disposed of. However, it is open to the petitioners to challenge the final report if filed against them.
18.10.2023 Index:yes/no Speaking order/non speaking order sms To:
1.The Inspector of Police, Anti-Land Grabbing Cell, Central Crime Branch, Vepery, Chennai-7.
2.The Public Prosecutor, High Court, Madras.
https://www.mhc.tn.gov.in/judis 3/4 Crl.O.P.No.6022 of 2023 & Crl.M.P.No.3778 of 2023 Dr.G.JAYACHANDRAN, J.
sms Crl.O.P.No.6022 of 2023 in Crl.M.P.No.3778 of 2023 18.10.2023 https://www.mhc.tn.gov.in/judis 4/4