K. RAMALINGAM Vs. S. MUSTAKA KAMAL

JUDGEMENT

(1.) SINCE this criminal revision case can be disposed of on a short question of maintainability, notice before admission was given and the respondent is before us represented by a counsel.

(2.) THE submissions made by Mrs.S.Vijayashanthi, learned counsel for the petitioner and by Mr.T.Antony Arul Raj, learned counsel for the respondent were heard.

(3.) IN view of the same, the criminal revision case is dismissed as it stands barred by section 397(2) of Cr.P.C. Consequently, the connected miscellaneous petition is closed.