A. SAMBANDAM Vs. NARPATH BOKADIA JAIN AND ORS.

JUDGEMENT

(1.) CRL .R.C. No. 806 of 2011, is filed against the order, dated 28.10.2010, made in C.M.P. No. 4181 of 2010, on the file of the learned Judicial Magistrate No. I, Ponneri, with a consequential prayer, directing the learned Judicial Magistrate No. 1, Ponneri, to take the complaint on file, issue summons to the respondents, in the private complaint and to proceed further, in accordance with law.

(2.) CRL .R.C. No. 1058 of 2011, is filed to set aside the order, made in C.M.P. No. 2163 of 2011, dated 1st June 2011, on the file of the learned Judicial Magistrate No. 1, Ponneri. Crl.R.C. Sr. No. 7572 of 2011 has been filed, challenging the order of the Inspector of Police, District Crime Branch, Thiruvalluvar, dated 29.05.2008, closing the Police complaint, registered in Cr. No. 37 of 2007, as mistake of fact. The last criminal revision case has been filed, with a delay of 911 days, in filing the revision case.

(3.) MATERIAL on record discloses that on 23.12.2007, the petitioner has preferred a complaint, to Thiruvallur Police Station, District Crime Branch. Police complaint has been registered as FIR. No. 37 of 2007. Persons named in the Police Complaint, alleged to have committed offences, under Section 403, 406, 416, 417, 418, 420, 421, 422, 423 and 424 IPC., were (1) Narpath Bokadia Jain, (2) Lalith Shahji, (3) Premalatha, and (4) Deepika Bokadia.