LAWS(MAD)-2020-3-1

P.REVATHY Vs. STATE

Decided On March 03, 2020
P.Revathy Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) These petitions have been filed to direct the respondent to take further action against the accused persons namely 1. Elumalai,

(2.) Kirubanandan, S/o.Elumalai, 3.Kandasamy alias Chinnakannu, 4.Raja S/o.Elumalai and 5.Nagammal based on the complaint lodged by the petitioner P. Revathy dated 26.11.2019.

(3.) The learned Additional Public Prosecutor appearing for the respondent has submitted that after receipt of the petitioner's complaint dated 26.11.2019, C.S.R.No.65 of 2020 was issued and preliminary enquiry was conducted and the said complaints were closed on 01.02.2020.