ARUNKUMAR Vs. STATE

JUDGEMENT

(1.) The respondent police registered a case against the revision petitioners for offences under Sections 294(b) and 506(i) IPC. Defacto complainants have also been charge sheeted for offences under Sections 147, 341, 294(b), 323, 506(i) IPC. The respondent police investigated both the matters and laid a charge sheet before the learned Judicial Magistrate No-1, Kancheepuram and the learned Judicial Magistrate, taken both the cases on file in C.C.Nos.149 & 150 of 2011.

(2.) During pendency of the C.C.Nos.149 & 150 of 2011 the revision petitioners have filed a petition under Section 239 r/w 251 and 173(8) Cr.P.C., in C.M.P.No.1681 of 2010 to discharge them or seeking an order for fresh investigation and direct the respondent police to file a referred charge sheet. The learned Judicial Magistrate No-1, Kancheepuram, after hearing the matter and considered that there is a primafcie case made out against the revision petitioners hence, dismissed the petition.

(3.) Challenging the said order dated 07.08.2012 in C.M.P.No.1681 of 2012 in C.C.No.149 of 2011 passed by the learned Judicial Magistrate No-1, Kancheepuram, the revision petitioners have filed the present revision before this Court.