MUTHURAJ Vs. GANESAN

JUDGEMENT

(1.) The petitioner/accused has preferred the instant Criminal Revision Petition as against the order dated 27.9.2012 in Cr. M.P. No. 1728 of 2012 in S.T.C. No. 32 of 2012 passed by the Learned Judicial Magistrate (Fast Track Court), Srivilliputhur. The Learned Judicial Magistrate (Fast Track Court), Srivilliputhur, while passing the orders in Cr. M.P. No. 1728 of 2012 on 27.9.2012 has among things observed that "on the side of the respondent/complainant, evidence has been completed and also when questioned under Section 313 of the Code of Criminal Procedure and posted for the evidence of opposite side (Accused side) at that point of time, the present Miscellaneous Petition has been filed with a view to delay the proceedings and resultantly dismissed the Petition holding that it is not maintainable."

(2.) According to the Learned counsel for the petitioner/accused, the order of the trial Court in Cr. M.P. No. 1728 of 2012 dated 27.9.2012 is against law, weight of evidence and all probabilities of the case.

(3.) The Learned counsel for the petitioner/accused urges before this Court that the trial Court has failed to appreciate the available materials on record in proper and real perspective.