RAJESH Vs. STATE

JUDGEMENT

(1.) This revision is to challenge the order of the learned Judicial Magistrate No.II, Nagercoil, directing the Sub Inspector of Police, All Women Police Station, under Section 156 (3) Cr.P.C to register FIR, investigate and report.

(2.) The revision petitioners 1 to 4 were shown as respondents in the private complaint. The fall out of the said direction is initiation of investigation.

(3.) Aggrieved, the revision petitioners have filed this revision.