K N LAKSHMANAN Vs. J RAJENDRAN

JUDGEMENT

(1.) HEARD the learned counsel for the petitioner.

(2.) THE petitioner submits that though notice was ordered by this Court, notice could not be served on the respondent. It is further submitted that the Inspector of Police, T-7, Tank Factory Police Station, Ambatur, also has given a report that the accused was not available in the given address. However, the learned counsel for petitioner is prepared to withdraw these revisions and seek a direction from this Court to expedite the trial.