CHINNARAJ ALIAS R PADMABAN Vs. RAVEENDRAN ALIAS RAVI

JUDGEMENT

(1.) CRL. R. C. (MD)NOS. 669, 670 and 680 of 2007 are focussed to call for the records relating to the impugned order passed in Crl. M. P. Nos. 3739 and 3740 of 2007 dated 06. 08. 2007 on the file of the learned Judicial Magistrate No. I, Karur and set aside the same.

(2.) M. P (MD)SR. NOS. 18738 to 18740 of 2007 in Crl. O. P (MD)No. 5517 of 2007, have been filed to implead the petitioner as 4th respondent, to suspend the order and to recall the order passed in Crl. O. P. No. 5517 of 2007 dated 30. 07. 2007.

(3.) A re'sume' of facts absolutely necessary and germane for the disposal of these petitions would run thus: the police registered the case in Cr. Nos. 994 and 995 of 2005 under Sections 465, 468, 420 and 120 (B) I. P. C and laid the police reports. Thereupon, the defacto complainant Raveendran @ Ravi, being not satisfied with the investigation conducted and the police reports filed before the learned Magistrate, filed Crl. R. C. Nos. 840 and 841 of 2005 before this Court which passed order on 01. 03. 2007 directing further investigation by the same police. It appears, the police conducted further investigation, but the defacto complainant was not satisfied with that and hence, once again, the same defacto complainant filed Crl. O. P (MD)No. 5517 of 2007. This Court by virtue of order dated 30. 07. 2007, issued direction and the operative portion of it, is extracted hereunder for ready reference: