P SOUNDARRAJAN Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) The revision petitioner by way of this Criminal Revision challenges an order dated 05.05.2017 of the Learned Judicial Magistrate, Tiruttani in Crl.M.P.No.2346 of 2016 in Crime No. 594 of 2014.

(2.) It is the case of the petitioner that his marriage was solemnized with one Uma Maheswari in the year 2008. Soon after his marriage it was misfortunate to find his wife Uma Maheswari suffered Mental illness which was purposely concealed by his in-laws. Therefore he preferred a complaint before the respondent police as against his in-laws and few others who presided over their marriage and the same was registered in Crime No.594 of 2014 for the alleged offence under sections 417, 420, 506 (ii) IPC against 10 persons.

(3.) The respondent police having investigated petitioner s case and on obtaining statements from witness under section 163 of Cr.P.C. found that there was no prima facie case made as against the accused and accordingly filed a report of Closure dated 01.04.2014 before the Learned Judicial Magistrate, Tiruttani. Against the said report the Revision petitioner filed a protest petition dated 07.04.2016. According to the revision petitioner his protest petition was dismissed without proper appreciation of facts and law vide the impugned order dated 05.05.2017. Hence the present Criminal Revision.