P. KALAIKATHIRAVAN Vs. BALASUBRAMANIAN

JUDGEMENT

(1.) This Criminal Revision case is directed against the order passed in Crl.M.P.No.6194 of 2016 in C.C.No.226 of 2012, dated 20.01.2017 on the file of the Court of Judicial Magistrate, Sivakasi in Virudhunagar Distirct dismissing the discharge petition filed under Section 245(2) Cr.P.C.,

(2.) The revision petitioner is the 2nd accused in C.C.No.226 of 2012, on the file of the Court of the Judicial Magistrate, Sivakasi.

(3.) During the arguments, the learned counsel appearing for the revision petitioner would submit that the case in C.C.No.226 of 2012 is pending before the learned Judicial Magistrate Court, Sivakasi for long time for clarification and hence, this Court has called for a report from the learned Judicial Magistrate, regarding the stage of the case. The learned Judicial Magistrate has submitted a report dated 24.02.2021.