R. MUNIRATHINAM Vs. M. GAJENDRAN

JUDGEMENT

(1.) Captioned Criminal O.P Sr.No.3594 of 2021, which has been filed with a prayer to direct a preliminary enquiry under section 340 of 'The Code of Criminal Procedure, 1973 (2 of 1974)' {'Cr.P.C' for the sake of brevity} for proceeding against aforementioned two respondents for a purported offence under section 195(1)(b) of Cr.P.C, has been listed before this Court under the cause list caption 'FOR MAINTAINABILITY'.

(2.) Short facts sans unnecessary particulars and details, i.e., essential facts imperative for appreciating this order are as follows:

(3.) This Court heard Mr.D.Shivakumaran, learned counsel for petitioner elaborately on maintainability and perused the case file. The points urged in the hearing by learned counsel, points raised in the Crl.OP, discussion of the same and dispositive reasoning qua the same are set out infra in this order in the paragraphs to follow.