M. SARASWATHI Vs. R. SINGARAM

JUDGEMENT

(1.) THIS revision has been filed challenging the impugned order passed in Cr.M.P.No. 149 of 2014 in C.C.No. 167 of 2014, dated 25.06.2014, by the learned II Additional District Munsif -cum - Judicial Magistrate, Kumbakonam, in not taking the cognizance of the offence against respondents 8 to 11 herein/accused Nos. 8 to 11.

(2.) HEARD the submissions made on either side.

(3.) THE case of the petitioner is that on 15.10.2013 at 07.00 p.m., respondents 1 to 7 herein assaulted one Karthikeyan, who is the son of the petitioner, for teasing the daughter of the first respondent, by name Padma Priya. Immediately, she went to the police station to lodge a complaint. The allegation of the petitioner is that the eighth respondent, in spite of registering a case, threatened her to go to the hospital. It is further alleged that on 16.10.2013, the eighth respondent recorded her statement and obtained signature in three white papers. In paragraph No. 3 of the complaint, it was stated that on the basis of the complaint given by Singaram, the first respondent herein, a case has been registered against the petitioner, her husband and also her son. The petitioner's husband and son have been arrested and remanded to judicial custody. At the instigation of the first respondent, the son of the petitioner viz., Karthikeyan has been assaulted by the ninth respondent.