P. VIJAY NATARAJ Vs. STATE

JUDGEMENT

(1.) Leave granted.

(2.) This appeal challenges the judgment and order dtd. 10/8/2021 passed by the High Court of Judicature at Madras in Criminal Original Petition No.9763 of 2018.

(3.) The aforesaid Criminal Original Petition was directed against the order dtd. 18/1/2018 passed by the Principal District & Sessions Judge, Coimbatore in C.C. No.41 of 2015. The Revision in turn had arisen out of the rejection of application preferred by the present appellants seeking discharge in connection with crime registered pursuant to C.C. No.284 of 2011 (renumbered as CC No.1524 of 2019) on the file of Judicial Magistrate, Court No.III, Coimbatore.