DARUMAN Vs. STATE AND ORS.

JUDGEMENT

(1.) This revision challenges the order of learned Judicial Magistrate II, Tirupattur, passed in L.P.C. No. 1 of 1989, on 29.05.1998, permitting withdrawal of case registered for offences under Sections 147,148,302,379 r/w. 149 I.P.C. in Crime No. 589/80 on the file of Tirupattur Police station. Pursuant to transfer of case registered in Crime No. 589/80 to CBICD, charge sheet was filed against six persons i.e., second respondent and five others. First respondent had filed a detailed report informing that second respondent is a nasality. As second respondent was absconding, the case was split up.

(2.) Heard learned counsel for petitioner, learned Government Advocate [Crl. side] and learned counsel for second respondent, who informs no instructions.

(3.) Petitioner/de facto complainant is the son of the deceased in the case and is aggrieved by the order of learned Judicial Magistrate, Tirupattur permitting withdrawal of the same.