SANAVAS Vs. MANIYAN

JUDGEMENT

(1.) THIS petition has been filed seeking to set aside the docket order, dated 24.3.2006, of the learned Judicial Magistrate No.II, Kuzhithurai in Unnumbered Calendar Case and direct the learned said Magistrate to take cognizance of the offence committed by the respondents and commit the same to the Human Rights Protection Court-cum-Principal Sessions Judge, Nagerocil.

(2.) THE learned counsel for the petitioner submits that a private complaint has been filed before the learned Magistrate for offences punishable under the provisions of the I.P.C. as well as the Protection of Human Rights Act, but the same was returned stating as follows: