Kala Rajamanikkam vs Venkatesan
2021 Latest Caselaw 14437 Mad

                                                                                 Crl.R.C.No.951 of 2014

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 Dated : 19.07.2021

                                                      CORAM:

                                    THE HON'BLE MRS.JUSTICE T.V.THAMILSELVI

                                              Crl.R.C.No.951 of 2014
                                                       and
                                                 M.P.No.1 of 2014



                   1.Kala Rajamanikkam
                   2.Rajamanikkam                                                 .. Petitioners

                                                        Vs.

                   1.Venkatesan
                   2.Nagaraj
                   3.Praveen
                   4.The Inspector of Police,
                     C-3, Manimangalam Police Station,
                     Kancheepuram District.

                   5.The Executive Magistrate cum
                       Revenue Divisional Officer,
                     Kancheepuram District.                                       .. Respondents



                   PRAYER : Criminal Revision Case filed under Sections 397 and 401 of
                   Cr.P.C., prayed to call for the entire records relating to the proceedings of the
                   5th respondent Na.Ka.No.2462 of 2014, A3 dated 02.09.2014 and set aside
                   the same.



https://www.mhc.tn.gov.in/judis/
                                                                               Crl.R.C.No.951 of 2014

                                        For Petitioners   : Mr.M.Babu Muthu Meeran

                                        For Respondents
                                        For R1 to R3    : No appearance
                                        For R4 & R5     : Mr.L.Baskaran,
                                                          Government Advocate (Crl.Side)

                                                  JUDGMENT

Heard, Mr.M.Babu Muthu Meeran, learned Counsel for the

Revision Petitioner and Mr.L.Baskaran, learned Government Advocate

(Crl.Side) appearing for the respondents 4 and 5.

2. As per the facts, the RDO passed an order by invoking Section

107 of Cr.P.C., because the dispute between the parties relating to three

division of communities. The RDO has passed an order, which would be

valid for a year. The said order was passed on 02.09.2014. Based upon that,

summon was sent on 02.09.2014 to appear for enquiry on 22.09.2014.

3. The impuned summon is challenged by the petitioner herein. As

discussed above the proceedings of RDO is valid for one year. Furthermore,

the parties already filed Civil Suit in O.S.No.352 of 2014 before the learned

District Munsiff cum Judicial Magistrate, Sriperumbudur, several issues were

https://www.mhc.tn.gov.in/judis/ Crl.R.C.No.951 of 2014

raised in the Civil Suit by both parties concerned. Hence, the relief claimed

by the petitioner in this revision become infructuous.

4. Accordingly, the Criminal Revision Case is dismissed as

infructuous. Consequently, connected Miscellaneous Petition is closed. No

Costs.

19.07.2021 rri Index : Yes/No Speaking Order: Yes/No

https://www.mhc.tn.gov.in/judis/ Crl.R.C.No.951 of 2014

T.V.THAMILSELVI,J.

rri

Crl.R.C.No.434 of 2014 and M.P.No.1 of 2014

19.07.2021

https://www.mhc.tn.gov.in/judis/