LALITHA Vs. KRISHNA PILLAI

JUDGEMENT

(1.) The challenge in this Criminal Revision Petition is to the order dtd. 29/10/2014 in CMP.No.4069/2013 on the file of the Additional Chief Judicial Magistrate Court, Thiruvananthapuram. The revision petitioner filed a complaint against respondent Nos.1 and 2 alleging offences punishable under Ss. 120(b), 420, 465, 468 & 471 r/w Sec. 34 of IPC before the Court below.

(2.) In the complaint, the revision petitioner alleged the following:-

(3.) The revision petitioner filed a complaint before the Chief Judicial Magistrate Court, Thiruvananthapuram. Her statement under oath was taken. No other witnesses were examined. After appreciating the materials placed before the Court, the learned Chief Judicial Magistrate found that no prima facie case was made out against respondent Nos.1 and 2 and there was no sufficient ground for proceeding against respondent Nos.1 and 2. Therefore, the complaint was dismissed under Sec. 203 of Cr.P.C.