MAMIDI VENU MADHAV Vs. RAMAKANTH REDDY

JUDGEMENT

(1.) DISMISSAL of complaint under Section 203 Cr.P.C filed by the petitioner herein is under challenge in this revision.

(2.) THE petitioner filed complaint under Section 200 Cr.P.C against respondents 1 to 12 herein for the offences under Sections 277, 268, 425 of IPC and Section 23(3) read with Section 35(1)(2) of Walta Act,2002 and under Sections 107,116 of IPC read with 144(2) and 133 of Cr.P.C.

(3.) THE learned Magistrate recorded the sworn statement of the complainant. After considering the sworn statement and the contents of the complaint, the learned Magistrate dismissed the complaint under Section 203 Cr.P.C, by order dated 18.6.2010, on the ground that the complaint is not maintainable for want of sanction as provided under Section 197 Cr.P.C. THE said order is assailed in this revision.