G SRINIVASAN Vs. STATE REPRESENTED BY INSPECTOR OF

JUDGEMENT

(1.) (Prayer: Petition filed under Sections 397, 401 and 482 of the Code of Criminal Procedure, to set aside the order dated 16.04.2007 in C.C.No.78 of 2006 on the file of the learned Judicial Magistrate No.I, Tirunelveli, whereby the learned Judicial Magistrate passed the order giving consent to the Assistant Public Prosecutor to withdraw the case as against the respondents 2 to 14 and to get a direction for proceeding with the case in C.C.No.78 of 2006 as per law by the learned Judicial Magistrate No.I, Tirunelveli.) This Criminal Revision Case is focussed to get set aside the order dated 16.04.2007 in C.C.No.78 of 2006 on the file of the learned Judicial Magistrate No.I, Tirunelveli, whereby the learned Judicial Magistrate passed an order giving consent to the Assistant Public Prosecutor to withdraw the case as against the respondents 2 to 14 and to get consequently a direction to the learned Judicial Magistrate No.I, Tirunelveli, to proceed with the trial.

(2.) HEARD both sides.

(3.) IT is the case of the de facto complainant that he was holding shares in Transworld Garget India Private Limited and that while he was in detention in some other false case foisted as against him, he was coerced and extorted and thereby he was taken out of the jail on bail at the instance of the accused herein and compelled to execute some registered deeds before the Sub Registrar. According to the de facto complainant, the police officials were hand in glove with the accused and accordingly, got such documents executed.