W APOLLOS DAVID Vs. P SIVAKUMAR

JUDGEMENT

(1.) THE above revision has been filed by the complainant against the dismissal of C. C. No. 119 of 2007 by the Chief Judicial Magistrate, Chengalpattu.

(2.) THE petitioner filed a private complaint under Section 200 Cr. P. C. in respect of the alleged offences under Sections 341, 385, 406, 420, 468, 470, 471, 506 (ii) r/w 34 I. P. C. against the respondents herein before the Judicial Magistrate, Alandur on 19. 2. 2007.

(3.) IN the complaint, after elaborately setting out the details relating to the money transactions between the complainant and the second respondent about the deal between the first and second respondents regarding getting of a medical seat in Annamalai University, the complainant has levelled various allegations against the respondents herein and the sum and substance of those allegations are to the following effect:-