LOUIS Vs. SUB-INSPECTOR OF POLICE LALGUDI POLICE

JUDGEMENT

(1.) THE Petitioner/Defacto Complainant has preferred the present Criminal Revision Petition as against the order dated 25/8/2010 in Crl.M.P.No.3344 of 2008 in C.C.No.28 of 2008 passed by the Learned Judicial Magistrate, Lalgudi.

(2.) THE Learned Judicial Magistrate, Lalgudi, while passing the impugned order in Crl.M.P.No.3344 of 2008, on 25/8/2010, has inter alia observed that there is no provision for reinvestigation after filing of the final report and after the examination of witnesses and further that some more Accused is involved in the examination of the crime they can be added and in the interest of Justice, ultimately dismissed the Petition.

(3.) IT is the further submission of the Learned Counsel for the Petitioner that the trial Court has failed to note neither the Police nor the Accused persons have chosen to file counter to Crl.M.P.No.3344 of 2008 and as a matter of fact, the trial Court has been pleased to dismiss the said Miscellaneous Petition on the main ground that after the final report, such Petition is not maintainable.