S MATHRUBOOTHAM; M SAI GIRIJA Vs. S GUNASEKARAN

JUDGEMENT

(1.) This Criminal Original Petition has been filed seeking to call for the records relating to C.C. No.916 of 2007 on the file of the Judicial Magistrate Court at Alandur, Chennai - 16 and quash the same.

(2.) On the complaint lodged by Ambika, the second respondent herein, the first respondent police registered a case in Crime No.1109 of 2007 and after completing the investigation, has filed a final report in C.C. No.916 of 2007 before the Judicial Magistrate Court, Alandur for offences under Sections 448, 294(b), 323 and 506(i) IPC read with Section 511 IPC against Siva, challenging which, Siva is before this Court.

(3.) Heard Siva, petitioner-in-person and Mr. C. Emalias, learned Additional Public Prosecutor appearing for the first respondent police.