P.YASMIN SULTHAN Vs. STATE

JUDGEMENT

(1.) This writ petition is filed for issuing a Writ of Mandamus, directing the 1st respondent to consider the petitioner's representation, dated 14.10.2015.

(2.) The petitioner has submitted a representation to the first respondent to take criminal action against the accused in a criminal complaint stated to have been lodged by the petitioner and to recommend for punish those accused for all the offences mentioned in the complaint.

(3.) As per the first information report in Crime No.453 of 2014, it is stated that the accused has committed the offence punishable under Sections 147, 448, 294(b), 323, 427, 109 and 506(i) of IPC. It is admitted that based on the complaint, the further investigation was done by the second respondent. After investigation a charge sheet was also filed for certain offences. It is further stated that the final report was taken on file by the learned District Munsif cum Judicial Magistrate, Bodinaickanur, in S.T.C.No.107 of 2015 and that the said proceedings was ultimately ended in conviction of accused and punishment was imposed on A3, A5 to A7, while leaving A1 and A2. It is after the verdict by criminal court imposing punishment on the accused, the petitioner submitted a representation and filed the present writ petition.