S SOUNDARAPANDIAN Vs. PONRAM

JUDGEMENT

(1.) THE Criminal Original Petition is filed challenging the notice issued to the respondents by the learned Principal Sessions Judge, Madurai, while taking on file C.A.No.106 of 2002 under Section 341(1) of the Code of Criminal Procedure.

(2.) THE petitioner filed a private complaint invoking the provision under Section 190 of the Code of Criminal Procedure before the learned Judicial Magistrate No.VII, Madurai, praying to make a complaint against the respondents under Section 195(1)(b) r/w 340 of the Code of Criminal Procedure. THE learned Judicial Magistrate No.VII, Madurai has chosen to reject the said petition in C.M.P.No.3698 of 2002.

(3.) THE Court heard the submission made by the petitioner, Party-in-Person.