DURAI MURUGAN Vs. STATE

JUDGEMENT

(1.) These revisions are filed against the order passed by Judicial Magistrate V, Vellore in Cri. M. P. No. 2827/98 and 2828/98. The accused in C.C.No. 107/91 have filed Cri. R.C.No. 1245/98. The State has filed Cri. R.C. 1290/98 and 1291/98 to set aside the order passed by the Judicial Magistrate V, Vellore.

(2.) The brief facts of the case are as fol-lows :

(3.) On 13-10-1993, the prosecution filed petition under Section 321 Cr. P.C. in Cri. M. P. 2827/98 and 2828/98 for withdrawal of both cases. The trial Court on consideration of material declined to accord consent for withdrawing the cases. Aggrieved by the said order of the learned Judicial Magistrate, the revision is filed by both State and accused in one case. The accused in both cases are impleaded as respondents in Cri. R.C. filed by the State.