SARAVANAKUMAR Vs. SUB DIVISIONAL EXECUTIVE MAGISTRATE

JUDGEMENT

(1.) This criminal revision is directed against the order passed in MC No.385/2019, dated 23.09.2019 by the first respondent.

(2.) It is the case of the petitioner that the 2nd respondent police foisted cases against him in Crime No.188 of 2018 for the offence under sections 147, 148, 302 IPC @ 148, 149, 302 IPC and in Crime No.282 of 2019 for the offence under section 8(c) r/w 20(b)(11)(A) of NDPS Act and History Register No.06 of 2018 of East Police Station, Virudhunagar. The 1st respondent issued summons to appear him on 27.08.2019 and on that day, he was not furnished with any document relating to the proceedings initiated against him under section 110(e) of the Criminal Procedure Code and further the respondents 1 and 2 did not permit the petitioner to represent his case before the 1st respondent through Advocate. Thereafter, the 2nd respondent foisted a false case against the petitioner in Crime No.251 of 2019 for the offence under section 110(3) of the Criminal Procedure Code and subsequently, the 1st respondent passed the impugned order, dated 23.09.2019. Aggrieved over the same, the petitioner is before this court.

(3.) Heard the learned counsel appearing on either side and perused the materials available on record.