M SRIDARAN Vs. ARANTHAI ANNADURAI

JUDGEMENT

(1.) This Criminal Original Petition has been filed by the petitioner/A3 to call for the records relating to the PRC No. 16/2007 on the file of the Judicial Magistrate, Aranthangi and quash the same.

(2.) The petitioner has stated in the petition that the impugned complaint lodged by the first respondent is not maintainable, insofar as the petitioner is concerned and the impugned complaint will not come within the purview of the Protection of Human Rights Act, 1993. Further, the petitioner has stated that the allegations set out in the impugned complaint do not make out a case attracting the jurisdiction of the Human Rights Court.

(3.) The pertinent point that arises for consideration in this criminal original petition is as follows:-