SONI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) Petition under Section 397 of the Code of Criminal Procedure 1998, praying the High Court to revise the Order of the Court of the Judicial Magistrate Tambaram and passed in P.R.C. 25 of 1991. ORDER:- This petition coming on for hearing on this day, upon perusing the petition, and the Order of the Lower Courts, and the record in the case, and upon hearing the arguments of Mr. K.N. Natarajan, Advocate for the petitioners and of Mr. G. Kumaravel, Government Advocate (Cr1. Side) for the Public Prosecutor on behalf of the State, the Court made the following order: The Inspector of Police (Law & Order), Tambaram the respondent herein filed a final report under section 173 (2) of the Code of Criminal Procedure, 1973 (for short the CodeT) against the petitioners herein accused 1 to 6 for the alleged offences under Sections 3(1), 4(1), 6(1) and 8(b) of the Immoral Traffic (Prevention) Act, 1956 (for short Tthe ActT) before the Judicial Magistrate, Tambaram who took it on his file as P.R.C. No. 25/91.

(2.) Process appeared to have been issued to the accused in the Court below and all the accused appeared to have entered appearance through a Counsel of their choice and copies of records had been furnished to them. It is, at this stage, the petitioners/accused I to 6 resorted to this present action, by filing a revision before this court and this Court admitted the revision on 6.12.199 1, and ordered notice to the respondent.

(3.) Learned Government Advocate represented the respondent-state.