SHENBAGAVALLI Vs. STATE

JUDGEMENT

(1.) This criminal revision has been directed against the order dated 04-07-2011 passed in C.M.P.No.1000 of 2010 in Special Case No.9 of 2005 by the Chief Judicial Magistrate, Chengalpattu.

(2.) The revision petitioner herein has filed C.M.P.No.1000 of 2010 in Special Case No.9 of 2005 under Section 227, Cr.P.C., praying to discharge her, wherein the present respondent has been shown as sole respondent.

(3.) It is averred in the petition that the petitioner has been arrayed as seventh accused in Special Case No.9 of 2005. During the relevant period, the petitioner has served as a Sub-Registrar and she has no connection whatsoever with the offences alleged to have been committed by the remaining accused. It is the duty of the remaining accused to issue relevant certificates and the limited role played by the petitioner is that she made registration and therefore, the petitioner has been falsely implicated in Special Case No.9 of 2005. Under the said circumstances, the present petition is filed for getting the relief sought for therein.