PARAMAN Vs. CHITRA DEVI

JUDGEMENT

(1.) THE revision petitioner has challenged in this revision the order dated 2. 8. 2006 passed in Criminal miscellaneous Petition No. 766 of 2006 by the District Munsif cum Judicial Magistrate no. 1, Usilampatti.

(2.) THE revision petitioner is the complainant. He preferred a private complaint against the respondent/accused before the district Munsif cum Judicial Magistrate No. 1, Usilampatti. Two witnesses were examined. On consideration of the materials on record, learned District Munsif cum Judicial Magistrate No. 1, came to conclusion that there is no material to hold that the accused had committed the offence under Sections 177, 182, 195, 199, 200, 211, and 500 IPC and hence there is no ground to consider the case of the petitioner and rejected the complaint of the petitioner.

(3.) THE cornplainant/revision petitioner is a resident of Usilampatti. In his complaint he has stated that the respondent was not related to him and the respondent and her husband lived together after marriage and there was some misunderstanding between them and the matter was brought before him to settle the matter but the petitioner was not able to settle the matter. So, he withdrew from compromise talks between the couple. Further he would say that after the failure of compromise talk, the respondent gave a complaint against the petitioner on 17. 9. 2004. On 4. 7. 2005, the petitioner was arrested and remanded to judicial custody and released on bail on 7. 7. 2005.