MUTHURAMALINGAM Vs. THANGACHAMY

JUDGEMENT

(1.) CRIMINAL Revision has been preferred by the petitioner under Section 397 read with 401 of Cr.P.C., challenging the order, dated 20.07.2011, made in Crl.M.P.No.5535 of 2010 in C.C.No.135 of 2010, on the file of the Learned Judicial Magistrate, Aruppukkottai.

(2.) HEARD both the learned counsel appearing for the petitioner and the respondents.

(3.) IT is seen that the case in Crime No.68 of 2009 was taken on file, on the complaint given by the petitioner/de facto complaint viz., Thangachamy under Sections 294(b), 324 and 506(ii) I.P.C.,