VELLAICHAMY Vs. SUB INSPECTOR OF POLICE

JUDGEMENT

(1.) The Criminal Revision Case is directed against the order passed in Cr.M.P.No.6891 of 2016 in C.C.No.36 of 2016, dated 27.09.2016,on the file of Court of Judicial Magistrate No.I, Kovilpatti.

(2.) The revision petitioner is the accused in C.C.No.36 of 2016 on the file of the Court of Judicial Magistrate No.I, Kovilpatti.

(3.) It is evident from the records that on the basis of the complaint lodged by the second respondent herein with the first respondent, FIR came to be registered in Crime No.297 of 2013 of Kovilpatti Police Station, for the offences punishable under Sections 448, 294(b), 506(ii) and 420 IPC and that the first respondent police after completing the investigation, has filed the final report against the revision petitioner for the offences under Sections 294(b) and 506(ii) IPC and thereby deleting the offences under Sections 448 and 420 IPC.