SIKKANDAR BATCHA Vs. STATE

JUDGEMENT

(1.) This Criminal Revision Case has been filed by the revision petitioner to set aside the order dated 18.11.2016 in Crl.RP No.29 of 2016 passed by the learned I Additional District and Sessions Judge, Madurai, which set aside the order of the learned Special Court for Exclusive Trial of Land Grabbing Cases, Madurai dated 02.06.2016 in which the Special Court rejected the request for remand made by the respondent.

(2.) As against the order, dated 02.06.2016 passed by the learned Special Court for Exclusive Trial of Land Grabbing Cases, Madurai, the respondent police has preferred an appeal before the I Additional District and Sessions Judge, Madurai in Crl.RP No.29 of 2016 the same was allowed. Aggrieved over the same, the petitioner has preferred the instant criminal revision case.

(3.) The case of the prosecution is that the revision petitioner and the second respondent herein are arrayed as Accused Nos.4 and 5 in Crime No. 85 of 2015 for the offences under Sections 120B, 406, 420, 470, 471 r/w 34 of IPC. While so, the respondent Nos.4 and 5 were produced before the learned Judicial Magistrate (FAC) Court for Land Grabbing Cases, Madurai on 02.06.2016 for remanding the accused persons for custody. But, the learned Magistrate has refused to remand the accused persons by way of the impugned order.