M JAYANTHI @ LAKSHMI Vs. R MOORTHY

JUDGEMENT

(1.) Challenging the order dated 23.2.2012 of the learned XIII Metropolitan Magistrate, Egmore, Chennai, dismissing the protest petition being Crl.M.P.No.3658 of 2011, the petitioners have filed Crl.O.P.No.8232 of 2012.

(2.) Crl.O.P.No.8233 of 2012 has been filed seeking direction on the 3rd respondent to carry out proper and impartial further investigation under Section 156(3) and 173(8) Cr.P.C. in Crime No.575 of 2011 on the file of the 2nd respondent.

(3.) I heard Mrs.Jayanthi @ Lakshmi, 1st petitioner in-person and Mr.P.Govindarajan, learned Additional Public Prosecutor appearing for the respondents 1 to 3 and Mr.P.T.Perumal, learned counsel for the 5th respondent and also perused the materials available on record.