T N MURUGAN Vs. RAIMON JEBARAJ

JUDGEMENT

(1.) The appellant/complainant has projected the present Criminal Appeal before this Court in calling for the records in Calendar Case No.203 of 2007 on the file of the learned Judicial Magistrate, Tirukoilur and to examine the same. Further, he has sought for the relief of setting aside the order of closure of complaint under Section 256(1) of the Criminal Procedure Code leading to the acquittal of the respondent/accused.

(2.) The learned Judicial Magistrate, Tirukoilur, on 20.8.2010, in C.C.No.203 of 2007 had passed the following order "Both parties called absent. Complainant called absent from 21.5.2010. No representation. Complaint closed under Section 256(1) of Cr.P.C."

(3.) Upon recording sworn statement of the appellant and upon perusal of the records annexed with the complaint, the trial Court was pleased to take cognizance of the complaint on file on 13.8.2007 in C.C.No.203 of 2007 and issued summons to the respondent/accused.