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 petitioner himself has enclosed a copy of the complaint filed by the complainant before the Court of Judicial Magistrate, Aranthangi. Further, along with the present petition, the petitioner has enclosed the copy of summons issued to the petitioner by the learned Judicial Magistrate, Aranthangi, with regard to the case in P.R.C. No. 16 of 2007. Further, the petitioner himself has admitted in the petition that the petitioner has appeared before the learned Judicial Magistrate, Aranthangi, and the next date of hearing has been fixed on 15.03.2008. In the meantime, the petitioner has filed the present criminal original petition on 13.03.2008, challenging the proceedings initiated in P.R.C. No. 16 of 2007 on the file of Judicial Magistrate, Aranthangi.