S NAVSHATH MOHAMMED Vs. RANI KATHIJA

JUDGEMENT

(1.) This petition has been filed for setting aside the order passed in Crl.R.C. No. 53 of 2010 dated 09.12.2011 passing the order by the Additional Sessions Judge, Fast Track Court IV, Thirupur, and confirming the order of Judicial Magistrate-II, Thirupur, in M.C. No. 14 of 2008 dated 16.04.2010 and its consequential warrant notice issued by the learned Judicial Magistrate II, Thirupur in CMP. No. 4447 of 2011 in M.C. No. 14 of 2008.

(2.) The Petitioner herein had already preferred a revision petition before the learned Additional Sessions Judge (Fast Track Court -II), Thirupur. Now the Petitioner has filed this petition under Section 482 Code of Criminal Procedure.

(3.) This Court heard the learned Counsel for the Petitioner and perused the records.