S.M.B.MOHAMMED RAHMATHULLAH Vs. MANIMALA

JUDGEMENT

(1.) THE Revision Petitioner/Defacto Complainant has focussed the present Criminal Revision Petition as against the order dated 11.11.2008 in Cr.M.P.No.5552 of 2008 in C.C.No.114 of 2007, passed by the Learned Judicial Magistrate No.4, Tirunelveli.

(2.) THE Learned Judicial Magistrate, while passing the impugned order dated 11.11.2008 in Cr.M.P.No.5552 of 2008 in C.C.No.114 of 2007, has among other things observed that " ............. But the stock statement is not properly explained the date of purchase and it's cost of purchases and the date put in seal of MNH Jewels on the case properties etc." and consequently, dismissed the petition (filed for return of jewels).

(3.) FEELING aggrieved against the order of dismissal dated 11.11.2008 in Cr.M.P.No.5552 of 2008 in C.C.No.114 of 2007 passed by the Trial Court, as an aggrieved person, the Revision Petitioner has projected the present Revision Petition before this Court.