S DORAISAMY Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) MR. A Saravanan, Government Advocate (Criminal side) takes notice for the respondent.

(2.) THE grievance of the petitioner is that his protest petition, filed after the receipt of referred charge-sheet, was not taken on file and decided on merits by trial court, which appears to be well acceptable.

(3.) UPON the complaint given by the revision petitioner de facto-complainant, case came to be registered on in Cr. No. 46 of 2004. It seems, the respondent police, after investigation, felt no case has made out and referred the complaint as 'mistake of fact', as reported by the learned Government advocate (Criminal side), serving the RCS also to the petitioner/de facto-complainant. Upon receipt of the RCs, the petitioner field a petition, protesting the same, seeking enquiry, which was not taken on file by the trial court, thereby giving grievance to the petitioner, resulting this revision petition.