C R RAJASEKARAN Vs. JUDICIAL MAGISTRATE

JUDGEMENT

(1.) This revision has been taken on file by the High Court on its Suo Motu jurisdiction on the basis of the letter written by one Rajasekar to the Chief Judicial Magistrate, Nagapattinam on the basis of the orders passed by the Judicial Magistrate, Nagapattinam, in M.C. No.14 of 1999, convicting and sentencing one Janarthanam for offence under Section 228 IPC and directing him to undergo simple imprisonment for six months and to pay a fine of Rs.1000/- in default to undergo two weeks simple imprisonment.

(2.) The brief facts of the case is as follows:-

(3.) On receipt of records and the moment this matter has been entertained as suo motu revision, the said Janarthanam has been directed to be released on bail. On perusing the records, I am constrained to pass the following order.