KRISHNAN Vs. NARAYANAN SHENOY

JUDGEMENT

(1.) THE complainant in C. C. No. 168/1950 on the file of the Second Class Magistrate's Court Sherthallai, seeks revision of the order passed by the Court below dismissing his complaint under S. 201 of the Travancore Criminal Procedure Code, corresponding to S. 203 of the Indian Code.

(2.) ON presentation of the complaint, the Magistrate took the statement of the complainant on oath and directed an investigation into the subject-matter of the complaint by a police officer. ON receipt of the said police officer's report, the Magistrate considered the whole matter and dismissed the complaint as, in his judgment there was not sufficient ground for proceeding therewith, recording his reasons for so doing.