RANJITH SOUNDARAJAN Vs. STATE

JUDGEMENT

(1.) The Criminal Revision Case is directed against the order passed in Cr.M.P.No.6852 of 2013 in R.C.S.No.156 of 2013, dated 13.07.2016 on the file of the Court of Judicial Magistrate No.II, Dindigul.

(2.) The revision petitioner, who is the defacto complainant, lodged a complaint against the second respondent herein with the first respondent police and on the basis of the said complaint, FIR came to be registered in Crime No. 48 of 2010 on the file of the first respondent police under Section 406 and 420 IPC.

(3.) It is not in dispute that the first respondent, after completion of investigation, has filed the referred charge sheet as 'mistake of fact' before the Court of Judicial Magistrate No.II, Dindigul, that on receipt of the notice, the revision petitioner has raised objections to the negative report filed by the police, by filing a protest petition and the said petition was taken on file in Cr.M.P.No.6852 of 2013 and that the learned Magistrate has passed the impugned order on 13.07.2016, closing the protest petition and consequently, closing the FIR in Crime No.48 of 2010 as 'mistake of fact'. Aggrieved by the said order, the defacto complainant has come forward with the present revision.