G. PRASAD RAGHAVAN Vs. UNION TERRITORY OF PUDUCHERRY

JUDGEMENT

(1.) Leave granted.

(2.) The present appeal has been filed by the appellant-original accused no.2 against the order dtd. 15/4/2025 rendered by the High Court of Judicature at Madras in Criminal Revision Case No. 1430 of 2024 by which the Criminal Revision Case filed by the present appellant has been dismissed.

(3.) Brief facts leading to the filing of the present appeal are as under:-