S BABU Vs. STATE

JUDGEMENT

(1.) CRL.R.C. is filed against the order dated 29.10.2007 in CRL.M.P.No.5450 of 2006 in C.C.No.478 of 2005 on the file of the Judicial Magistrate's Court No.1, Poonamallee.

(2.) HEARD both sides.

(3.) LEARNED Government Advocate (Crl. Side) appearing for the respondent-Police/complainant submitted that most of those documents which are sought to be called for, relate to Venkatesan, who is none other than the petitioner's brother-in-law, the complainant, which show that the said Venkatesan obtained Community Certificate as Adi Dravidar (Scheduled Caste). After framing of charges and after examination of witnesses, the revision petitioner/accused has come forward with the said Crl.M.P. under Section 91 Cr.P.C. before the trial Court to call for the documents mentioned therein. He further submitted that the trial Court considered the above aspects in proper perspective and dismissed the petition.