C.KASTHURIRAJ Vs. STATE

JUDGEMENT

(1.) The Criminal Original Petition in Crl.O.P.No.22099 of 2019 has been preferred by Mr.C.Kasthuriraj / Accused to call for the records and set aside the order dtd. 8/7/2019 passed in Crl.M.P.No.7393 of 2019 on the file of the learned V Metropolitan Magistrate, Egmore, Chennai.

(2.) The Criminal Original Petition in Crl.O.P.No.22374 of 2019 has been preferred by Mrs.B.Kavitha / Defacto Complainant to direct the third respondent police to register the FIR based on the petitioner's complaint dtd. 6/6/2019.

(3.) Heard the learned counsel for the petitioner and the learned Government Advocate (Crl.Side) appearing for the respondent police and the learned counsel for the private respondent in both the Criminal Original Petitions.