V. AYYANAR Vs. THE INSPECTOR OF POLICE

JUDGEMENT

(1.) The Criminal Revision Case is directed against the order passed in Cr.M.P.No.5956 of 2016, dated 11.07.2016 on the file of the District Munsif Cum Judicial Magistrate, Vadipatti, Madurai District, dismissing the protest petition.

(2.) The revision petitioner has sent a complaint to the District Superintendent of Police, Madurai and the same was forwarded to the respondent police. After receipt of the said complaint, FIR came to be registered in Crime No. 156 of 2014 on the file of the respondent police for the offences punishable under Ss. 477 (A) and 420 IPC against one Thangavel and six others, which includes the Village Administrative Officers and their Assistant and after completing the investigation, the Inspector of Police, Alanganalloor Circle has filed a final report as 'mistake of fact.

(3.) The learned Judicial Magistrate, after receipt of the final report, has sent a notice to the revision petitioner/complainant and the revision petitioner has entered appearance and filed a protest petition objecting to the negative report filed and sought for the relief to conduct investigation through another Investigating Officer and for filing the final report. The learned Judicial Magistrate, after conducting enquiry, has passed the impugned order on 11.07.2016, dismissing the protest petition. Aggrieved by the said order, the defacto complainant has come forward with the present revision.