P. PRAVEEN Vs. RAJESH, INSPECTOR OF POLICE

JUDGEMENT

(1.) The Criminal Revision is directed against the order passed in Crl.M.P.No.1353 of 2024, in C.C.No.10 of 2023, dtd. 27/8/2024 on the file of the learned Judicial Magistrate, Pattukkottai, dismissing the petition filed under Sec. 209 of Code of Criminal Procedure.

(2.) The petitioner, as defacto complainant has filed a private complaint under Sec. 200 of Cr.P.C, against the respondents/police officials and the same was taken on file in Crl.M.P.No.851 of 2021. The learned Judicial Magistrate, Pattukkottai, after conducting necessary enquiry, has taken cognizance of the case in C.C.No.10 of 2023 for the offences under Ss. 294(b), 342, 326, 211, 220, 177, 179 of IPC, vide order dtd. 10/2/2023. After the accused have entered into to appearance, charges came to be framed on 18/12/2024 and since all the accused pleaded not guilty, trial was ordered.

(3.) During trial, five witnesses including the petitioner herein/complainant came to be examined as P.W.1 to P.W.5 and when the case was pending for examination of additional witnesses, the petitioner has filed the above petition under Sec. 209 of Cr.P.C., in Crl.M.P.No.1353 of 2024, seeking orders to commit the case to the Court of Sessions. The learned Magistrate, upon taking the petition on file in Crl.M.P.No.1353 of 2024 has passed the impugned order, dtd. 27/8/2024 and the same is extracted hereunder :