ANANDARAJ Vs. STATE INSPECTOR OF POLICE

JUDGEMENT

(1.) This petition has been filed to set aside the order passed in Cr.M.P.No. 3335 of 2019 in unnumbered Crl.R.C. Of 2019 dated 31.10.2019, on the file of the learned Principal Sessions Judge, Thoothukudi.

(2.) The case against the petitioner is that the petitioner and others misappropriated Rs.40,00,000/- (Rupees Forty Lakhs only), which is provident fund amount. The case in Crime No.12 of 2007 was registered by the District Crime Branch, Thoothukudi and the same was taken on file as C.C.No.587 of 2017. The revision petitioner has filed the petition in Crl.M.P.No.485 of 2017 before the Judicial Magistrate No.III, Thoothukudi, to discharge him from the charges in Crime No.12 of 2007, District Crime Branch Police Station in C.C.No.587 of 2017. The petition was allowed by the learned Principal Sessions Judge. Aggrieved by which, the respondent filed a revision before the Principal Sessions Judge with a delay.

(3.) The brief substance of the petition in Cr.M.P.No.3335 of 2019 is as follows: