A. BOOPATHY Vs. K. RAMAKRISHNAN

JUDGEMENT

(1.) Petitioner is the accused in C.C. No.594 of 1998 on the file of Judicial Magistrate I, Erode and he had preferred the revision petition aggrieved against the orders passed in Crl.M.P. No. 4027 of 2000 dated 14.6.2000.

(2.) The case in brief is as follows:

(3.) Heard the learned counsel of both sides.