GOPALAKRISHNA IYER Vs. RAMACHANDRA IYER

JUDGEMENT

(1.) This Criminal Miscellaneous Petition is filed by the complainant in C. C. No. 1 of 1978 on the file of the Judicial Magistrate of 1 Class, Wadakkancherry invoking the powers of this Court under S.482 Cr. P. C. to quash the order of the magistrate dismissing the said complaint under S.245(2) Cr. P. C. on the ground that the complaint is not maintainable in view of absence of a proper complaint in writing by the Land Tribunal as required under S.195 Cr. P. C.

(2.) The short facts necessary for the disposal of this petition can be stated as follows:

(3.) Being aggrieved by this order, the petitioner filed Crl. R. P. No. 41 of 1978 before the Court of Session, Trichur, and the learned Sessions Judge holding that a complaint by the Land Tribunal was necessary for initiating action against the respondent in respect of the offences alleged, dismissed the Revision Petition. It is this order that is being challenged before this Court.