MIR ANAS ALI Vs. STATE

JUDGEMENT

(1.) This Criminal Appeal has been filed to set aside the order dtd. 16/11/2022 passed by the Additional District Munsif-cum-Judicial Magistrate, Ambur, in Crl..M.P.No.4096 of 2022.

(2.) The minimum facts that are required to decide this criminal appeal are as under :

(3.) Heard Mr.J.Ravikumar, learned counsel for the appellant and Mr.R.Muniyapparaj, learned Additional Public Prosecutor appearing for the respondent State.