MAMIDI VENU MADHAV Vs. STATE OF A P

JUDGEMENT

(1.) THIS Revision case has been filed by the complainant being aggrieved by the order dated 8-02-2008 passed in C. C. Sr. 1128 of 2008 by the Chief Metropolitan Magistrate, city Criminal Courts at Nampally. The petitioner filed acomplaint before the Lowercourtalleging that some Muslim people were torturing themselves by inflicting injuries over their bodies, cutting with blades or by beating themselves with some ropes, by crying loudly and also instigating the minor children to do the same act for their inflicting injuries to themselves on the eve of their religious festival and thereby resorted to commit grievous crime in the name of God of their religion and so sought direction to the Police to do investigation in this case for taking necessary action to curb the same evil and unlawful activities.

(2.) NO specific instances have been mentioned. No accused has been shown and no victim's name has been mentioned and no victim was cited as a witness. The learned magistrate after going through the complaint observed as follows:

(3.) THE learned counsel for the revision petitioner submitted that there is no need to mention the names of the accused under section 200 of the Code of Criminal Procedure and it is sufficient if it is mentioned that a particular instance happened for the Magistrate either to refer to the policeortotakecognizance of the offence itself and to order an enquiry about the allegations made in the complaint.