S. JEYAKUMAR Vs. D. BASKARAN

JUDGEMENT

(1.) Jeyakumar, the petitioner herein, who has presented a complaint before the learned Judicial Magistrate No. II, Karur came forward with this petition under Section 482 Cr.P.C. for a direction for the expeditious disposal of C.M.P. No. 3345 of 2014.

(2.) Jeyakumar presented a complaint. It was received in C.M.P. No. 3345 of 2014, by the learned Judicial Magistrate No. II, Karur. In his order dated 30.06.2014, the learned Magistrate directed investigation under Section 156(3) Cr.P.C. and posted the matter to 30.07.2014.

(3.) It is the choice of the Magistrate either to conduct enquiry under Section 200 Cr.P.C. or direct the police to undertake investigation under Section 156(3) Cr.P.C.