SAILA Vs. MANI

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 No.II, Kuzhithurai, Kanyakumari District, in Crl.M.P. No. 3142 of 2016, dated 27.07.2016.

(2.) The petitioner/complainant has filed a petition U/s 156 (3) of Criminal Procedure Code before the learned Judicial Magistrate No.II, Kuzhithurai, Kanyakumari District on 13.07.2016 as against the respondents herein. The relief sought for in the petition is that a case to be registered as against the respondents herein based on her complaint dated 26.05.2016 by the District Crime Branch, Kanyakumari District at Nagercoil for the offences punishable under Sections 420, 465, 467, 423 and 413 of IPC.

(3.) The learned Judicial Magistrate No.II, Kuzhithurai, Kanyakumari District, has dismissed the Crl.M.P.No.3142 of 2016 vide the order impugned, dated 27.07.2016 on the ground that the matter pertains civil in nature and therefore, she has preferred the instant criminal revision case.