MUTHUPANDI Vs. SHEIK BABU

JUDGEMENT

(1.) The complainant in private complaint is before this Court, by way of a criminal revision case, as against the order passed by the learned Judicial Magistrate, Ambasamuthiram, in Crl.M.P.No.1850 of 2016, dated 27.07.2016.

(2.) The petitioner/complainant has filed a petition U/s 200 of Criminal Procedure Code before the learned Judicial Magistrate, Ambasamuthiram, Tirunelveli District, as against the respondents herein. The learned Judicial Magistrate has dismissed the Crl.M.P.No.1850 of 2016 vide the order impugned, dated 27.07.2016. Therefore, she has preferred the instant criminal revision case.

(3.) The learned Counsel for the petitioner submitted that the reasons assigned by the Court below in dismissing the private complaint by the petitioner is against law, weight of evidence and probabilities of the case. He further submitted that the facts as adduced in the private complaint have made out the offences, but the Court below failed to allow the same and consequently dismissed the private complaint. He further submitted that the offences committed by the respondents 1 & 2 would squarely come under the ambit of various offences. He further submitted that the other reasons given by the Court below in dismissing the said private complaint is unsound and unsustainable in law. Therefore, he prays for allowing this petition.