N KAMALAVENI Vs. STATE

JUDGEMENT

(1.) This petition has been filed to direct the learned Judicial Magistrate No. I, Ramanathapuram to direct the second Respondent to conduct further investigation in respect of Cr. No. 166 of 2009 on the file of the first Respondent.

(2.) The learned Counsel for the Petitioner would submit that the police after performing a defective investigation, filed a perfunctory charge sheet before the learned Magistrate concerned and the same was taken on file.

(3.) Heard both sides.