Madras High Court
Selvam vs Angammal on 8 June, 2015
Author: M.M.Sundresh
Bench: M.M.Sundresh
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT DATED: 08.06.2015 CORAM THE HONOURABLE MR.JUSTICE M.M.SUNDRESH Crl.O.P.(MD)No.19142 of 2014 and M.P.(MD) No.1 of 2014 Selvam ... Petitioner Vs. 1.Angammal 2.Chandra ... Respondents PRAYER: Criminal Original Petition is filed under Section 482 of the Code of Criminal Procedure to direct the Judicial Magistrate, Keeranoor, Pudukkottai District to take on file Cr.M.P.S.R.No.11066 dated 19.07.2011 in M.C.No.6 of 1996 (Judicial Magistrate Court, Keeranoor, Pudukkottai District). For Petitioner : Mr.N.Balakrishnan :ORDER
This Criminal Original Petition is filed for a direction to the learned Judicial Magistrate, Keeranoor, Pudukkottai District to take on file Cr.M.P.S.R.No.11066 dated 19.07.2011 in M.C.No.6 of 1996 (Judicial Magistrate Court, Keeranoor, Pudukkottai District).
2. Heard the learned counsel for the petitioner.
3.The petitioner has filed a petition in Cr.M.P.S.R.No.11066 dated 19.07.2011 in M.C.No.6 of 1996. The petition was returned asking the petitioner to show how the petition is maintainable. Though the petitioner has represented the same, once again the same was returned for maintainability.
4.When the petitioner has filed a petition, the petition must have been directed to be numbered and thereafter order has to be passed on maintainability or on merits. In such view of the matter, learned Judicial Magistrate, Keeranur is directed to number the petition filed by the petitioner and thereafter decide it either on maintainability or take it on file.
5.Accordingly, the petitioner is directed to represent the petition within two weeks from the date of receipt of a copy of this order and as and when the same is filed, learned Judicial Magistrate, Keeranur is directed to number it and thereafter decide the same on either on maintainability or on merits.
6.With the above directions, this Criminal Original Petition is disposed of. Consequently, connected M.P.(MD) No.1 of 2014 is closed. The Registry is directed to return the original petition and affidavit in Cr.M.P.SR.No.11066 of 2011 for representing the same before the Court below.
To
1.The Judicial Magistrate, Keeranur, Pudukkottai District.