DHARMENDRA KUMAR AND ORS. Vs. THE STATE

JUDGEMENT

(1.) These Criminal Revision Cases have been directed against the orders passed in Crl. M.P. Nos. 216 and 223 of 2015 in Calendar Case Nos. 15219 and 15220 of 2014 by the Additional Chief Metropolitan Magistrate, Egmore, Chennai.

(2.) The revision petitioners herein as petitioners have filed Crl.M.P. Nos. 216 and 223 of 2015 in respective calendar cases, under Sec. 239 of the Code of Criminal Procedure, 1973 praying to discharge them from the proceedings of C.C. Nos. 15219 and 15220 of 2014, wherein the present respondent has been shown as respondents.

(3.) It is averred in both the petitions that the petitioners have sent goods through wagons and the same have been inspected by the Railway Authorities and ultimately, found overloading. On the basis of complaint, the respondent has conducted investigation in both the cases and after completing the same, laid final reports and the same have been taken on file under Calendar Case Nos. 15219 and 15220 of 2014. Further, it is averred in the petitions that the petitioners have not committed the offences mentioned in the final reports. Under the said circumstances, these petitions have been filed for getting the relief sought therein.