PARTHASARTHY Vs. SUMATHY

JUDGEMENT

(1.) THIS petition has been filed seeking for a direction to the learned Judicial Magistrate No.I, Karur to take the private complaint on file under Section 200 Code of Criminal Procedure, 1973 and proceed with the case, in accordance with law.

(2.) I have heard the learned counsel for the petitioner and the respondent. I have perused the materials available on record.

(3.) IN the facts and circumstances of the case, Learned Judicial Magistrate No.I, Karur is directed to take up the private complaint on file under Section 200 Code of Criminal Procedure, 1973 and pursue further in accordance with law, as per the proposition laid down by the Supreme Court. The petition is ordred accordingly.