S P SUBHAN Vs. STATE

JUDGEMENT

(1.) This criminal revision is by the accused in C.C. No.86/84 on the file of the Munsiff & Addl. J.M.F.C., Nanjangud, directed against the order dated 16-1-1984 passed by the Sessions Judge at Mysore in Cr. R.P. No. 72 of 1983 with a prayer to set aside the said order and also further quash the proceedings in C.C. No. 86/84 initiated against the petitioner-accused.

(2.) For the sake of convenience, I shall refer to the parties as they were arrayed in the Court of the first instance in the course of this order.

(3.) The matter arises in this way :