K.G Monappa v. A. Venkatasami Naidu & Others

The complaint was under S. 500, I.P.C, and the order of the additional district magistrate taking it on file under S. 812, I.P.C, is unsustainable. It is therefore set aside and the complaint will be enquired into afresh by the district magistrate or such other magistrate as he may direct in accordance with law.

N.T.R