PARTHASARATHY Vs. BAKKIYALAKSHMI

JUDGEMENT

(1.) THIS revision has been preferred by the complainant in C. C. No. 378 of 2005 on the file of the Judicial Magistrate No. 1, Tirupattur.

(2.) IN this revision, the revision petitioner challenges the order passed by the learned Judicial Magistrate,no. 1, Tirupattur in C. C. No. 378 of 2005. C. M. P. No. 1252 of 2005 is the number assigned to the private complaint preferred by the complainant which was subsequently taken on file by the learned Judicial Magistrate as C. C. No. 378 of 2005. The order passed in C. M. P. No. 1252 of 2005 reads that since there is no prima facie case made out against A3 to A10 to issue process to them, the learned Judicial Magistrate has dismissed, the complaint as against A3 to A10 under Section 203 of Cr. P. C. which necessitated the complainant to prefer this revision.

(3.) HEARD Mr. P. S. Kothandaraman, learned counsel for the revision petitioner and Mr. V. Manoharan, learned counsel appearing for the revision petitioners and considered their respective submissions.