LAWS(MAD)-2018-8-508

SIVA @SAKTHIVEL Vs. M KUMARAVEL

Decided On August 30, 2018
Siva @Sakthivel Appellant
V/S
M Kumaravel Respondents

JUDGEMENT

(1.) This petition has been filed for a direction to the learned Judicial Magistrate, Ambasamuthiram, to conduct a joint trial of the cases in CC No.218 of 2017 along with CC No.228 of 2016.

(2.) The respondent lodged a complaint before the V.K.Puram Police Station, Tirunelveli District and the same was registered in Crime No.94 of 2016 for the offence under Sections 147, 148, 294(b), 323, 324 and 506 (ii) IPC. Totally six persons were arrayed as accused. The petitioner was also arrayed as A-2 in the said complaint.

(3.) The FIR came to be investigated by the Police and a final report was filed, wherein the name of the petitioner was dropped and the final report was filed only as against five accused persons. The final report was taken on file in CC No.228 of 2016 as against the five accused persons for the offence under Sections 147, 148, 294(b), 323, 324 and 506 (ii) IPC.