GANGADHARAN Vs. THE STATE AND ORS.

JUDGEMENT

(1.) THE revision petitioner was arrayed as one of the accused under Section 319 Cr.P.C., vide impugned order dated 04.09.2014, passed by the learned Judicial Magistrate, Alangudi and challenging the legality of the said order, the present Criminal Revision Case is filed.

(2.) THE second respondent herein had lodged a complaint on the file of Vadakadu Police Station, Pudukkottai District, against Gangadharan, s/o. Paulsamy (the revision petitioner herein); Palsamy, s/o. Raman; Karuppaiah, s/o. Raman and Palanichamy, s/o. Raman, on 06.05.2013 with regard to the commission of the offences which took place on 30.04.2013. The first respondent, on receipt of the complaint from the second respondent, has registered a case in Cr.No. 51 of 2013, on 06.05.2013, for the alleged commission of the offences under Sections 294(b), 323, 324 and 506(2) I.P.C.

(3.) THE Court of Judicial Magistrate, Alangudi, while taking cognizance of the offences, found that on perusal of the final report, prima facie case has been made out against the left out accused, namely, Gangadharan also and therefore, arrayed him as A.4 for the commission of the offence under Section 294(b), 323, 324 and 506(2) I.P.C, vide order dated 27.06.2014.