S ARUN SHANKAR Vs. P SELVARAJ

JUDGEMENT

(1.) This petition is focused against the case in C.C. No. 53 of 2010 on the file of the learned Judicial Magistrate No. V, Tiruchirapalli.

(2.) Heard the learned Counsel for the Petitioner and the learned Counsel for the Respondent.

(3.) A re'sume' of facts absolutely necessary and germane for the disposal of this petition would run thus: