S.REGINA BEEVI Vs. INSPECTOR OF POLICE VADASERY POLICE STATION

JUDGEMENT

(1.) THE Petitioner has preferred the instant Criminal Revision Petition as against the order dated 27.03.2012, in Crl.M.P.No.335 of 2012 in Crime No.1777 of 2011 passed by the learned Judicial Magistrate No.II, Nagercoil.

(2.) THE Learned Judicial Magistrate No.II, Nagercoil, while passing the order in Cr.M.P.No.335 of 2012 on 27.03.2012, has observed that "Cr.M.P. is dismissed with liberty to file private complaint by the petitioner and F.I.R. is accordingly closed."

(3.) ACCORDING to the Petitioner/Defacto Complainant, one Smitha and her husband Mathan asked her to join in a registered chit conducted by one Thangam. They also asked her to pay Rs.2,000/- per month for about 25 months and also said that receipt will be issued for each payment. The Petitioner joined the chit and paid the amount in her favour, her son, daughter and their two children.