N.MANIVANNAN Vs. STATE

JUDGEMENT

(1.) This Criminal Revision has been filed to set aside the order passed in Crl.M.P.No.13 of 2021 on the file of the learned Chief Judicial Magistrate, Virudhunagar District at Srivilliputhur.

(2.) The brief facts relevant to the case are as follows:

(3.) The learned Senior Counsel had fairly conceded one or two rulings are there against him, but still it is his forcible contention that the Revision Petitioner is not an accused before the trial Court, which had ordered comparison of signature and the issue is no more res integra, protecting his right. The relevant issue, which is already pending before the bench of this Court, is regarding the potency test in sexual offences case and in that case, the learned Additional Public Prosecutor has also sought time to put forth his arguments. In support of his contentions, relied on various rulings of the Hon'ble Supreme Court as well as the rulings of the various High Courts, which are also as against the petitioner.