M JEEVANANDHAM Vs. BALAJI

JUDGEMENT

(1.) The appellant is the complainant and he has filed the private complaint before the learned Chief Judicial Magistrate, Chengalpet on 04.12.2006 for the allegations that the 1st respondent one Mr.Balaji, Sub-Inspector of Police, attached to T-14, Mangadu Police Station, Chengalpet District, has concocted the complaint of one Mr.Ashokan son of Duraiswamy, No.2/188, Bhajanai Koil Street, Moulivakkam, Chennai-116, has fabricated a false F.I.R. for the offences under Sections 323 and 341 of I.P.C., and registered a case against the this petitioner, who is a complainant in Crime No.672 of 2006, on the file of T-14 Mangadu Police Station.

(2.) Pursuant to the above complaint in Crime No.672 of 2006, registered against the petitioner, he was arrested on 13.04.2006 and thereafter released on 15.11.2006.

(3.) At the time of arrest, the 1st respondent/accused and other accused were join together to retain the petitioner and produce before the learned Judicial Magistrate, Tambaram, on 14.11.2006. Therefore, after releasing from the jail on 15.11.2006, the complainant consulted his family Doctor K.Mahadevan, who is retired Senior Civil Surgeon and after his examination and after treated him and the complainant narrated the entire episode at the Police Station and the assault by the Police.