BASKARAN Vs. STATE

JUDGEMENT

(1.) ONE Shankararaman filed a private complaint against the petitioners on 12.7.1999 for the offences under Secs.120-B, 420, 465, 467, 468, 471 read with Sec.34, I.P.C. before the II Metropolitan Magistrate, Egmore, Chennai. The said complaint was referred to the respondent police for registration and investigation under Sec.156(3), Cr.P.C. Accordingly, a case was registered in Crime No.258 of 1999 for the said offences.

(2.) AFTER investigation, the respondent police filed a report on 16.7.1999 referring the matter. By order dated 26.7.1999, the II Metropolitan Magistrate, Egmore, accepted the referred report and dropped further action by closing the F.I.R.

(3.) IN elaboration of this point, the learned counsel for the petitioners would vehemently contend that the judicial order, which was passed by the learned II Metropolitan Magistrate by accepting the report of the police officer and dropping the case by order dated 26.7.1999, has been reviewed and set aside by the very same court by order dated 17.8.1999 and this is quite impermissible under law.