RATCHAKAR Vs. STATE REPRESENTED BY STATION

JUDGEMENT

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

(2.) After receipt of the said complaint, the Investigation Officer conducted an enquiry and filed a charge sheet on 26.12.2010. Subsequently, the case has been referred to Sessions Judge, Mahila Court, Cuddalore.

(3.) At this juncture, the revision petitioners herein have filed C.M.P.No.90 of 2011 in S.C.No.125 of 2011, on the file of Sessions Judge, Mahila Court, Cuddalore, to discharge them from the said criminal case. The same had been resisted by the respondent-Police, after filing a counter statement.