R. SUMITHRA Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) This criminal revision case has been filed against the order passed in Crl.M.P.No.4749 of 2019 dtd. 24/10/2019 in C.C.No.7243 of 2018 by the learned XIV Metropolitan Magistrate, Egmore, Chennai.

(2.) The 1st respondent police registered a case against the 2nd respondent for the offence under Ss. 448, 294(b) 323 and 506(i) IPC based on the complaint given by the petitioner/defacto complainant. After investigation, they laid charge sheet against the 2nd respondent before XIV Metropolitan Magistrate, Egmore, Chennai, and the learned Metropolitan Magistrate taken the charge sheet on file in C.C.No.7243 of 2018 and after completing the formalities, framed the charges and the trial commenced.

(3.) In order to prove the charges, on the side of the prosecution during trial, totally 5 witnesses were examined as P.W.1 to P.W.5. Out of the 4 witnesses, the defacto complainant was examined in chief as P.W.1. At that state, the petitioner/ defacto complainant filed a petition before the magistrate invoking Sec. 319 read with Sec. 216 of Cr.P.C. to implead the 3rd and 4th respondents as A2 and A3 and the said petition was taken on file in M.P.4749 of 2019 and after enquiry, the learned Metropolitan Magistrate, dismissed the petition. Challenging the same, the defacto complainant has filed the present revision before this court.