R. MOKKAMAYAN Vs. STATE

JUDGEMENT

(1.) This petition has been filed to set aside the order passed in in Cr.M.P.No. 3256 of 2016 dtd. 10/2/2021 on the file of the learned Judicial Magistrate Court, Melur.

(2.) .The petitioner herein is the respondent and the respondent herein is the petitioner in Cr.M.P.No.3256 of 2016. The respondent herein has filed a petition in Cr.M.P.No.3256 of 2016 to add the charge under Sec. 3(1) of TNPPDL Act and commit the case to the Court of Sessions.

(3.) .A Brief substance of the petition in Cr.M.P.No.3256 of 2016 is as follows: