R. PARAMESWARI Vs. STATE

JUDGEMENT

(1.) THE Petitioner/Defacto Complainant has filed the instant Criminal Revision Petition as against the order dated 18.09.2012 in R.C.S.No.224 of 2012 passed by the Learned Judicial Magistrate No.1, Madurai.

(2.) THE Learned Judicial Magistrate, while passing the impugned order in R.C.S.No.224 of 2012 on 18.09.2012 has observed as under:

(3.) THE main contention advanced on behalf of the Petitioner/Defacto Complainant is that the Learned Judicial Magistrate No.1, Madurai has closed the case as 'Action Dropped' etc. and the said order has been passed on 18.09.2012, without providing opportunity to the Petitioner/Complainant by giving her notice and hearing her at the time of consideration of the report. In this regard, the Learned counsel relies on the decision of the Hon'ble Supreme Court in Bhagwant Singh Vs. Commissioner of Police and Another reported in 1985(2) SCC 537, at 538, wherein, it is held as under: