SANKARAPPA NAICKER ALIAS SANKAR Vs. VALLIKKANNU

JUDGEMENT

(1.) The petitioner approaches this Court with a prayer to set aside the judgment passed in Crl.R.C.No.103 of 2006 on the file of the I Additional Sessions Judge, Tirunelveli dated 01.10.2009 confirming the order passed by the Judicial Magistrate Court, Sankarankovil in Cr.M.P.No.3675 of 2006 dated 12.09.2006 and direct the Judicial Magistrate Court, Sankarankovil to reconsider and pass orders in Cr.M.P.No.3675 of 2006.

(2.) The petitioner appeared party-in-person. The petitioner herein has preferred a private complaint before the learned Judicial Magistrate, Sankarankovil, which was dismissed stating that no prima facie case is made out. Against that, the petitioner preferred a criminal revision case in Crl.R.C.No.79/2005 on the file of the I Additional Sessions Judge (Fast Track Court No.1), Tirunelveli, where the same was allowed and the learned Judicial Magistrate was directed to take the complaint on file and pass orders in accordance with law.

(3.) Thereafter, the learned Judicial Magistrate take the complaint on file as Crl.M.P.No.3675 of 2006 and dismissed the application. Aggrieved over the same, the petitioner preferred a revision in Crl.R.C.No.103 of 2006 on the file of the learned Additional Sessions Judge, Tirunelveli, where the same was dismissed confirming the order of the learned Judicial Magistrate. Against that order, the petitioner has preferred this present criminal original petition.