JAHUBAR Vs. D PRABAKARAN

JUDGEMENT

(1.) THIS revision has been preferred against the judgment dated 13. 05. 2003 made in C. C. No. 4814 of 2000 on the file of the Metropolitan Magistrate No. VIII, Chennai.

(2.) THIS revision has been preferred by the complainant. Originally there are two accused. According to the complainant on 14. 6. 2000 in a meeting conducted between the jewelry shop owners at the Association building of the Jewelry shop businessmen. There arose a quarrel between P. W. 1 and A1 which resulted in the attack of A1 at the instigation of A2 with hands below the left eye brow of P. W. 1 causing simple injury. Since the police have failed to take any action on the complaint preferred by the complainant except referring the complainant to the government hospital for treatment no concrete action was taken by the police which resulted in the complainant approaching the criminal Court with a private complaint.

(3.) THE learned Magistrate had forwarded the complaint under Section 156 (3) of Cr. P. C. , to the concerned police to investigate and register a case. Accordingly the police have registered the case under Folwer Bazzar Police Station Cr. No. 1540 of 2000 under Section 341 and 323 r/w 34 IPC.