NAMBI THEVAR Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) Nambi Thevar the petitioner herein is challenging the order passed in C.C. No. 197 of 1997 dismissing his complaint under section 203 of the Code of Criminal Procedure.

(2.) The petitioner in respect of the incident took place on 25-12-1996 in which one Loganathan, Forester Mundanthurai Tigers Sanctuary committed offences punishable under sections 447, 341, 352 and 506 (II) of the. Indian Penal Code filed a private complaint before the learned Judicial Magistrate, Vallioor.

(3.) The sworn Statement of the complainant and other four witnesses were recorded.