DOROTHI MANIMUTHU Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The Criminal Revision Case is directed against the order dtd. 25/9/2024, taking cognizance of the case in CC.No.553/2024 on the file of the Court of the Judicial Magistrate No.IV, Tuticorin.

(2.) On the basis of the complaint lodged by the petitioner, an FIR came to be registered in Cr.No.23/2021 on 11/8/2021 against the fifteen (15) persons for the alleged offences under Ss. 120 (B), 417, 420, 466, 468, 471, 166 (A) and 34 of IPC.

(3.) The Respondent-Police after completing the investigation has filed a final report, against thirteen (13) persons for the alleged offences under Ss. 120 (B), 417, 420, 466, 468, 471, 166 (A) & 34 of IPC. The Respondent Police in the final report has deleted the Accused Nos. 1,4,8,9,10,11,12 and 14 shown in the FIR but included six (6) other accused who were not named in the FIR.