S SHAKTHIVEL Vs. HANEEFA VATTAKKALARI

JUDGEMENT

(1.) This case is taken up through video conferencing.

(2.) This petition has been filed to grant special leave to file criminal appeal against the order in S.T.C.No.3638 of 2015, dated 22.06.2020, passed by the learned Principal District Munsif cum Judicial Magistrate, Gudalur.

(3.) For the sake of convenience, the parties would be referred to as complainant and accused.