DR.P.SARAVANAN Vs. THE INSPECTOR OF POLICE

JUDGEMENT

(1.) This revision is at the instance of A5 in P.R.C.No.2 of 2016, as against dismissal of his petition to recall the N.B.W. filed in Cr.M.P.No.1158 of 2016 by the learned Judicial Magistrate No.I, Madurai.

(2.) Based on the complaint of the petitioner, a Madurai Doctor, the City Crime Branch Unit of Madurai City Police registered a case in Crime No.55 of 2015 under Sections 328, 201, 409, 420, 468, 120 -B, 109 I.P.C., and under Sections 33(eea) and 27 of Drugs and Cosmetics Act.

(3.) The Investigation Officer went on collection of materials. Completing his investigation, he filed the Final Report under Section 173(2) Cr.P.C. before the learned Judicial Magistrate No.I, Madurai as against 11 persons including the petitioner. In this case, the petitioner has been arrayed as A5.