B SUNDARRAJAN Vs. STATE

JUDGEMENT

(1.) THIS petition is filed, seeking for a direction to the respondent police to further investigate the case in Cr.No,28/2004 of Thiruvannamalai Police Station.

(2.) THE petitioner is the defacto-complainant in Cr.No,28 of 2004 on the file of the respondent police for the offence punishable under Sec.380 IPC.

(3.) THE learned counsel for the petitioner submits that the order passed by the learned Judicial Magistrate as well as Court of Sessions are erroneous and illegal.