K.P. RAMASAMY Vs. R. DHARMALINGAM

JUDGEMENT

(1.) Heard learned counsel for the petitioners. We do not find any ground to interfere in the impugned order of directing the Magistrate to hear on the protest petition. We clarify that the concerned Magistrate will hear the petitioners also on protest petition and take decision on the point of issuing process or not. The observations made during the course of the impugned order will not stand in the way of the learned Magistrate while deciding protest petition.

(2.) The special leave petition is, accordingly, dismissed. Pending applications, if any, stand disposed of accordingly.