JOTHIRAGAWAN Vs. STATE

JUDGEMENT

(1.) Leave Granted.

(2.) An application made under Sec. 482 of the Code of Criminal Procedure(For brevity 'Cr.P.C.') was rejected by the High Court of Judicature at Madras; which is impugned herein.

(3.) We heard Mr. M. P. Parthiban, learned Counsel for the petitioner, Mr. Sabarish Subramanian, learned Counsel for the State and Mr. Vairawan A.S. learned Counsel for the complainant.