A.K.VELAN Vs. THE INSPECTOR OF POLICE

JUDGEMENT

(1.) The petitioner, who is the complainant in Crl.M.P.No.3 of 2017 on the file of the learned XIVth Metropolitan Magistrate Court, Egmore, Chennai, seeking the prayer to the respondent/police to register the First Information Report based on the complaint dated 29.12.2016 for suspicious regarding the death of former Chief Minister of Tamil Nadu Selvi.J.Jayalalitha.

(2.) The said complaint was dismissed by the learned XIVth Metropolitan Magistrate Court, Chennai, on 27.06.2017, on the ground that the petitioner has failed to establish his locus standi to file the said complaint. The learned Magistrate also states that the petitioner has not made out any ground for registering the F.I.R. and the present Criminal Revision has been filed before this Court, challenging the order dated 27.06.2017.

(3.) The petitioner Mr.A.K.Velan, who is the Practicing Advocate has filed the Criminal Revision Petition and appeared party-in-person.