JUDGEMENT
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(1.)This Criminal Original Petition has been filed seeking to quash the proceedings in C.C.No.3537 of 2015, on the file of the Chief Metropolitan Magistrate, Egmore, Chennai 600 008.
(2.)The case of the prosecution is that M/s.Fidelity Industries Limited (hereinafter referred to as "the Company") received deposits from the public by giving an impression that it belongs to the TVS Group of Companies and with a false representation that there will be assured returns of 12% to 15%. p.a. Based on this representation, the public started Jnvesting their hard earned money in the Company. A complaint came to be given by the 2nd respondent who was one of the depositors, to the effect that the Company and its Directors failed to repay the amount and an FIR came to be registered in Crime No.4 of 2002, against three accused persons (A-l to A-3), who are the Directors of the Company for offence under Ss. 409 and 420 of the Indian Penal Code, 1860 (hereinafter referred to as "I.PC").
(3.)In the course of investigation, the respondent Police identified that nearly 102 depositors were cheated to the tune of Rs.55,02,613/- (Rupees Fifty-five lakhs two thousand six hundred and thirteen only).
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