G BALACHANDHRAN Vs. BHUVANESWARI

JUDGEMENT

(1.) THE present petition is filed to call for the records in MC 34/2008 from the file of the Judicial Magistrate No.1, at Tiruppur and pass such other orders by this Court by invoking the jurisdiction of Section 483 Cr.P.C. in order to secure the ends of justice and to prevent the abuse of process of lower subordinate judiciary in order to ensure the proper disposal of MC 34/2008 by the learned Judicial Magistrate No.1 of Tiruppur.

(2.) THE petitioner is the husband and the first respondent is the wife. THE second respondent is the Judicial Magistrate No.1, Tiruppur and the third respondent is the Subordinate Judge, Tiruppur.

(3.) ON scrutiny of the records, the Registry felt doubt regarding maintainability of the above petition and the papers were returned on 12.11.2011 with the endorsement that cause title needs revision, how the Judicial Officers are included as respondents 2 and 3 as party to the proceedings and the prayer needs specific.