ANGAYARKANNI Vs. STATE

JUDGEMENT

(1.) The Criminal Appeal is directed against the Dismissal Order, dtd. 28/9/2021 passed by the Chief Judicial Magistrate, Thiruvarur, in the Criminal Miscellaneous Petition No.150 of 2021 filed under Sec. 451 of the Criminal Procedure Code.

(2.) The below question which is very serious and important in the present day context has arose in this Appeal.

(3.) The facts leading to this Appeal in short is: