S.ANTONY JAYARAJ Vs. STATE

JUDGEMENT

(1.) The short facts of the case are as follows:

(2.) After considering the averments of both parties, the learned Magistrate has framed an issue and on hearing the arguments of both parties and on considering the citations marked, the learned Magistrate dismissed the said discharge petition and had observed that the prosecution case clearly shows that there were sufficient records and documents available on the side of the prosecution to show prima-facie case against the petitioner. The learned Magistrate further observing that the in the present stage of the case no conclusions can be arrived at regarding the charges framed against the petitioner, without the commencement of the trial, dismissed the discharge petition.

(3.) Against the dismissal of the said discharge petition, the accused has filed the above revision.