A. RANI Vs. STATE

JUDGEMENT

(1.) This petition has been filed challenging the dismissal of the discharge petition filed by the petitioner in CC No.458 of 2019, pending on the file of the Judicial Magistrate No.1, Namakkal.

(2.) Heard the learned counsel for the petitioner and the learned Additional Public Prosecutor appearing on behalf of the respondent.

(3.) This Court has carefully considered the submissions made by the learned counsel on either side and also the material available on record.