S.PANDIYARAN Vs. PERUMAL

JUDGEMENT

(1.) This Criminal Revision Case is preferred against the docket order passed by the Judicial Magistrate No. II, Sattur in Crl.M.P. No.488 of 2017 on 27.02.2017 accepting the closure report filed by the respondent and closed the Crl.M.P. No.488 of 2017.

(2.) The learned counsel for the petitioner is present. Mr. C. Mayilvahana Rajendran, Additional Public Prosecutor takes notice for the 5th respondent and heard.

(3.) On perusal of records and also hearing the arguments advanced by both sides, the petitioner has preferred a complaint under Section 156(3) Cr.P.C. before the learned Judicial Magistrate No.II, Sattur and the learned Judicial Magistrate by order dated 25.01.2017 stating that prima facie case was made out and hence, forwarded the said complaint to the Inspector of Police, Sattur Taluk Police Station, Virudhunagar District for conducting investigation and to file a report. Thereafter, the Inspector of Police, Sattur Taluk Police Station submitted a report and the learned Judicial Magistrate has accepted the said report and closed the petition under Sections 156(3) Cr.P.C.