LALITHA NARAYAN Vs. LATHA BARATHAN

JUDGEMENT

(1.) THE criminal revision is filed challenging the order passed by the learned Executive Magistrate, Mylapore-Triplicane Taluk, Chennai in the proceedings in B1/3540/07 dated 6.6.2007.

(2.) IT is a case where the Inspector of Police, E1 Police Station, Mylapore, having registered a case in Crime No.31 of 2007 arraying the respondents herein as 'A' party and the first petitioner herein as 'B' party, sent a report to the Executive Magistrate, Mylapore-Triplicane Taluk, Chennai to take proceedings under section 145 of the Code of Criminal Procedure.

(3.) MRS. Lalitha Narayan, arrayed as 'B' party in the aforesaid proceedings, having included her son also as petitioner in this criminal revision case based on the reference found in the discussion part of the order of the Executive Magistrate, challenges the above order passed by the Executive Magistrate.