A. CHANDRA Vs. JEEVAMANI DHARMARAJ AND OTHERS

JUDGEMENT

(1.) This Criminal Revision Case is filed praying to set aside the order dated 10.07.2017 made in unnumbered Cr.M.P. No. - of 2017 by the learned Judicial Magistrate, Vilathikulam.

(2.) The revision petitioner herein, A.Chandra, is the mother of John Britto. She has presented a private complaint under Section 200 Cr.P.C., 1973 against 13 persons, who are shown as respondents therein, alleging that on 21.04.2015, respondents 1 to 5, 9 and 10 had committed offences under Sections 365, 294(b), 326, 342, 331 and 506(ii) read with 110 IPC and section 29 of Police Act, 1961. In continuation of previous offence, on 12.11.2016 and 13.11.2016, respondents 1, 6, 7, 8, 11, 12 and 13 had committed offences under Sections 294(b), 506(ii), 365, 342, 326 and 331 read with 110 IPC and section 29 of Police Act, 1961 and also she has prayed to take up the private complaint as a matter of human rights violation and commit the complaint to the Special Court under Section 30 of Human Rights Act, 1993. Further, she has prayed in the complaint to direct the Police Department to take action against the respondents 1 to 8 for causing torture and mental agony to the complainant's son, John Britto and pay compensation of Rs. 10 lakhs.

(3.) This complaint has been returned by the learned Magistrate pointing out that the allegations made in the complaint had occurred at different places. The last occurrence falls within the jurisdiction of SIPCOT Police Station. Therefore, the complaint may be presented before the appropriate Court, which has jurisdiction over SIPCOT Police Station. The petitioner herein has represented the complaint with the following endorsement: