ANNAL Vs. EBANESAR

JUDGEMENT

(1.) The present criminal revision petition has been filed against the order passed in Crl.M.P.No.463 of 2016 in S.C.No.206 of 2004 by the III Additional District and Sessions Judge, Tirunelveli dated 23.12.2016, dismissing the petition filed by the petitioner herein under Section 319 of Cr.P.C.

(2.) The brief facts and circumstances necessitating filing of the present revision petition, are stated hereunder :-

(3.) Thereafter, another Crl.O.P(MD)No.1191 of 2005 was filed by the same Shanmugasundaram, which was dismissed by this Court on 10.02.2005. The said criminal original petition was filed for further investigation. Not satisfied with the dismissal of the above criminal original petition, the petitioner herein filed a private complaint before the Judicial Magistrate, Nanguneri on 10.06.2005 seeking to implicate the fourth respondent herein. The private complaint filed by the petitioner herein was referred to under Section 156(3) Cr.P.C and another FIR was registered in Crime No.448 of 2005. Thereafter, final report was filed in Crime No.448 of 2005, whereby the fourth respondent's role was ruled out on 04.10.2005. Once again, Crl.M.P(MD)No.6214 of 2005 was filed by the same Shanmugasundaram before this Court, which came to be dismissed on 24.10.2005. Further, second private complaint was filed by the petitioner herein before the Judicial Magistrate, Nanguneri in Crl.M.P.No.6683 of 2005 implicating the fourth respondent, which was taken cognizance as PRC No.14 of 2006.