T. ARUNKUMAR Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) Both these criminal original petitions are filed to set aside the orders, dtd. 06/04/2023 passed by the Judicial Magistrate, Ambasamudram in the Copy Application Nos.163 and 164 of 2023 and for direction to the Judicial Magistrate, Ambasamudram to issue the certified copies of the available documents.

(2.) A simple copy application.

(3.) At the time of hearing, this court found even the Senior Police Officers briefing the Additional Public Prosecutor in this matter. The reason for the above said unusual, this is yet another case of brutality alleged to have been exhibited by the Senior Police in the IPS rank, to the accused in both the matters.