R. GANESH Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) Leave Granted.

(2.) The appellant has preferred this appeal being aggrieved by order dtd. 28/11/2025 passed by the High Court of Madras of Madurai Bench dismissing Criminal Revision[Crl.R.C. (MD) No. 1481 of 2025] filed by him against order dtd. 13/10/2025 passed by III Additional District Judge, Tiruchirappalli, rejecting his petition[Crl.M.P. No. 3481 of 2025 in Crl.A. No. 134 of 2019] under Sec. 294 Cr.P.C.[Code of Criminal Procedure, 1973] during pendency of the Criminal Appeal.

(3.) For the purpose of referring to the nature of the finding and the manner in which the finding has been recorded by the High Court, it is necessary to refer to paragraphs 5 and 6 of the order impugned: