VENUGOOAL Vs. STATE

JUDGEMENT

(1.) This Criminal Original Petition has been filed for a direction to the Principal District and Sessions Court, Villupuram to take the criminal revision petition filed by the petitioner on file and dispose it of in accordance with law.

(2.) The petitioner filed a complaint before the learned Judicial Magistrate II, Ulundurpet and the learned Judicial Magistrate passed an order on 11.03.2020, by treating the complaint as filed u/s 200 of Cr.P.C., and posted the matter for recording the sworn statement of the petitioner on 13.03.2020. The petitioner aggrieved by the said order, filed a criminal revision before the Sessions Court and the same was returned by the Sessions Court. Aggrieved by the same, the present petition has been filed before this Court seeking for appropriate directions.

(3.) The learned counsel for the petitioner submitted that the petitioner was aggrieved by the order passed by the learned Magistrate, treating the complaint u/s 200 of Cr.P.C., only on the ground that there are unknown accused persons in this case and a private complaint will not serve the purpose.