P.MANI Vs. V.GANESHKUMAR

JUDGEMENT

(1.) This revision arises out of dismissal of a complaint filed by the revision petitioner.

(2.) As between the revision petitioner and the respondent there is a money dispute. In the circumstances, the complainant/revision petitioner lodged a complaint under Section 200 Cr.P.C. before the learned Judicial Magistrate No.III, Coimbatore, alleging that on 26.02.2013, at about 11 a.m, while he and his son Senthil Kumar were worshipping in the Pillaiyar Temple situate within the District Court Campus, Coimbatore, the accused/respondent came, abused him in filthy language and threatened him with dire consequences, if he demands money back.

(3.) The learned Magistrate examined the complainant and his two witnesses and recorded their sworn statement. Perusing the complaint and the said statement, the learned Magistrate dismissed the complaint on the ground that the place of occurrence is District Court Campus where many people will frequent not examining any one of the public creates doubt.