Kala Rajamanikkam vs Venkatesan
2021 Latest Caselaw 14456 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.
                                       For Petitioners     : Mr.M.Babu Muthu Meeran

http://www.judis.nic.in
                                                                                  Crl.R.C.No.951 of 2014



                                       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

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

http://www.judis.nic.in Crl.R.C.No.951 of 2014

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

http://www.judis.nic.in Crl.R.C.No.951 of 2014

T.V.THAMILSELVI,J.

rri

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

19.07.2021

http://www.judis.nic.in