SHANTHI Vs. JEYACHITRA

JUDGEMENT

(1.) This criminal original petition has been filed seeking to set aside the impugned docket order passed in C.R.M.P No. unnumbered of 2024, on the file of the learned Judicial Magistrate court, Sathankulam.

(2.) The learned Counsel appearing for the petitioner claims that the returns have been complied with. Even thereafter, the petitioner's application has not been forwarded under Sec. 156(3) Cr.P.C. to the concerned Police officer.

(3.) On perusal of records it appears that the petitioner has filed a complaint before the learned Judicial Magistrate, Sathankulam under Sec. 156(3) Cr.P.C. with a request to refer the complaint for preliminary enquiry. However, the learned Judicial Magistrate, Sathankulam, by order, dtd. 16/2/2024, has returned the application on the following grounds: