REGENT COMPUTRONICS PVT. LTD.

D.VIKRAM Appellant

V/S

JAYAVARTHAVAVELU Respondents

Referred Judgements :-

MADAN MOHAN CHOWLIA V. ASHUTOSH SASMAL [REFERRED TO]
RAMASAMY,M V. SUB-DIVISIONAL MAGISTRATE,ETC. [REFERRED TO]
MANUEL PHILIP V. STATE,AIR 1967 GOA [REFERRED TO]
FRANCIS CORALIE MULLIN VS. ADMINISTRATOR UNION TERRITORY OF DELHI [REFERRED TO]
OLGA TELLIS VAYYAPVRI KUPPUSAMI VS. BOMBAY MUNICIPAL CORPORATION:STATE OF MAHARASHTRA [REFERRED TO]
VINCENT PANIKURLANGARA VS. UNION OF INDIA [REFERRED TO]
VASANT MANGA NIKUMBA VS. BABURAO BHIKANNA NAIDU [REFERRED TO]
STATE OF MADHYA PRADESH VS. KEDIA LEATHER AND LIQUOR LIMITED [REFERRED TO]
JANKI VASHDEO BHOJWANI VS. INDUSIND BANK LTD [REFERRED TO]
RAMACHANDRA MALOJIRAO BHONSLE VS. RASIKBHAI GOVARDHANBHAI RAIYANI [REFERRED TO]
PREM CHAR AN VS. STATE OF U P [REFERRED TO]
JAGDAMBA PRASAD TEWARI VS. STATE OF UTTAR PRADESH [REFERRED TO]
JAGDAMBA PRASAD TEWARI VS. STATE OF UTTAR PRADESH [REFERRED TO]
THANESWAR BORA VS. KUMUD SARMAH [REFERRED TO]
BHABA KANTA BHARALI VS. RAMCHANDRA BHARALI [REFERRED TO]
SHIRAZ CINEMA VS. SRINAGAR MUNICIPAL COUNCIL [REFERRED TO]
KRISHNA GOPAL VS. STATE OF MADHYA PRADESH [REFERRED TO]
MADHAVI VS. THILAKAN [REFERRED TO]
VASANT MANGA MAHAJAN VS. BABURAO BHIKANNA NAIDU [REFERRED TO]
E PREMAN VS. M P ANDY [REFERRED TO]
DONNINGTON TEA FACTORY VS. SUB DIVISIONAL MAGISTRATE AND SUB COLLECTOR CONNOOR [REFERRED TO]
MANAGER KODANAD ESTATE KOTHAGIRI TALUK VS. SUB-DIVISIONAL MAGISTRATE AND THE ASSISTANT COLLECTOR COONOOR [REFERRED TO]
BALI ALIAS BAHAL SINGH VS. STATE OF RAJASTHAN [REFERRED TO]

JUDGEMENT

(1.) Challenging the order of the Sub-Divisional Magistrate/Revenue Divisional Officer, Coimbatore, dated 27.11.2009, made in Ref. No. 2966/A2 under Section 133 Cr.P.C, the criminal revision has been preferred by the petitioner herein.

(2.) In exercise of the powers vested under Section 138 of the Code of Criminal Procedure, the Sub-Divisional Magistrate/Revenue Divisional Officer, Coimbatore has passed the impugned order and the operative portion of the order reads as follows :

(3.) On the complaint given by the respondents 1 to 3 herein before the Sub-Divisional Magistrate, that the petitioner herein had been causing public nuisance by keeping large number of dogs of different varieties in the rear side of his house at Door No. 28, Circuit House Road, Coimbatore abutting the wall of Door No. 26 of Thiru. D. Jayavarthavavelu and abutting the wall of the residential house of Thiru.R.Kumaravel, residing at Door No. 703, Avinashi Road, Coimbatore and also close to the house of the second respondent, the action was taken by the fourth respondent herein. As per the complaint given against the petitioner herein, he was keeping more than 30 dogs of different varieties in his house, violating the provisions of Section 352 of the Coimbatore City Municipal Corporation Act. It was further stated that constantly, the dogs were making peculiar noises of barking and howling during night hours and also in the early morning hours, which affects the respondents 1 to 3, their family members and others and also create an unhealthy atmosphere besides causing annoyance, as the dogs emit foul smell, causing inconvenience to the residents and guests in the area.

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D VIKRAM Vs. JAYAVARTHAVAVELU

Referred Judgements :-

JUDGEMENT

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