S. NAGARAJAN Vs. DY. COMMISSIONER OF POLICE

JUDGEMENT

(1.) BY consent of counsel for both sides, both the Criminal Revision Petitions are taken up for final disposal.

(2.) THESE two revision petitions are filed by the petitioners/A3 and A6 questioning the correctness of the orders dated 19.03.2012 passed by the Court below dismissing the petitions in Crl.M.P. Nos. 136 and 137 of 2007 filed by them.

(3.) ACCORDING to the learned counsel for the revision petitioners, the Court below dismissed the applications filed by the revision petitioners only on the ground of delay and laches by observing that the Sessions Case is pending for a long time and that the petitions have been filed to drag on the trial. By summary dismissal of the applications, without assigning any valid reasons, the Court below refused to afford them an opportunity to disprove the case of the prosecution. The witness namely the Manager sought to be examined and the documents required to be produced through him are vital for disproving the case of the prosecution and therefore, the Court below ought not to have dismissed the applications by depriving the opportunity to the petitioners.