K M SELVARAJ Vs. A AMARLAL

JUDGEMENT

(1.) Petitioner is the complainant in C.C. 2510 of 1997 and aggrieved against the orders passed in Crl. M.P. No. 67 of 1998 by the learned II Metropolitan Magistrate, Egmore, Chornai, the present revision is filed.

(2.) The case in brief is as follows :- The petitioner/complainant filed a complaint under Section 500, IPC before the learned Magistrate against 4 named accused and the learned Magistrate had taken the case on file in C.C. No. 2510 of 1997. Subsequently, the third accused filed Crl. M.P. No. 67 of 1998 under Section 204 of the Code of Criminal Procedure on the ground that he is only a signatory to the letter containing reference to an allegation made by one of the members and calling upon the others to attend a meeting to discuss the issue and, as such, no offence under Section 500, IPC is made out and sought for discharge. The complainant filed a counter and opposed the application and after hearing both the parties the learned Magistrate allowed the application and aggrieved against this, the complainant has filed the present revision petition.

(3.) Heard the learned Counsel of both sides.