M. ANANDHAN Vs. A.P. DOSS

JUDGEMENT

(1.) THIS Revision is filed against the order of the Learned District Judge, Villupuram in Civil Revision Petition No.4 of 1996 dated 10.12.1996. In the said order the learned Judge had set aside the order of the learned Judicial Magistrate, No., Ulundurpet dated 15.03.1996 in C.C. No. 226 of 1995, rejecting the complaint under S. 203 of the Code of Criminal Procedure.

(2.) THE respondent in the above Revision case, who was the complainant in C.C. No. 266 of 1995, an Advocate in Ulundurpet, had filed the complaint under S. 200 of the Code of Criminal Procedure for an offence under S. 169 of I.P.C. against the accused/petitioner herein who was the former Minister for the Adi -Dravida Welfare Department, Tamil Nadu.

(3.) BEFORE the learned Magistrate, Ulundurpet, the complainant had examined himself among five witnesses and marked 8 documents as Exhibits. Certain official witnesses were also examined in the enquiry under S. 202 of the Code of Criminal Procedure.