RAGESH P K Vs. STATE OF KERALA

JUDGEMENT

(1.) In this revision filed under Sections 397 and 401 Cr.P.C., the revision petitioner who was the complainant in a private complaint C.M.P. No. 3699 of 2009 on the file of the Judicial First Class Magistrate-I, Kannur alleging the commission of offences punishable under Section 31 of the Representation of the People Act, 1951 and Sections 465, 468, 471 and 120B read with Section 34 I.P.C., challenges the order dated 9.11.2009 passed by the Magistrate refusing to take cognizance of the aforesaid offences and dismissing the complaint after holding that no sufficient ground has been made out even for forwarding the complaint under Section 156(3) Cr.P.C.

(2.) The case of the complainant can be summarised as follows:

(3.) The learned Magistrate dismissed the complaint stating the following reasons: