RUKMANI Vs. STATE

JUDGEMENT

(1.) THIS Revision has been filed against the order of the learned District Munisif-cum-Judicial Magistrate, Thiruvottiyur in Crl. M. P. No. 7290 of 2003 by which the learned Magistrate has issued an order of proclamation.

(2.) THE brief facts of the case are as follows: THE respondent police registered a case in Thiruvottiyur p. E. W. Cr. No. 768/2002 under Sections 4 (1-A) (aaa) TNP Act (Transport) and 328-465,471 and 420, IPC read with 34 IPC against one Ruban @ Rubanraj and 16 others for transporting 81,050 sachets of I. D. arrack (Poisonous) in Drum, gunny bags and Card Boxes which were said to have been supplied by the revision petitioner in a Van bearing Registration No. TN 29 W 3232 from Maloor in Karnataka State . THE accused were found in possession of forged documents, receipts and used the same as genuine and thereby cheated the check post authorities with forged documents as valuable security and thus committed the offences noted above. THE case is under investigation. On 3. 12. 2003, the Inspector of Police who is investigating the case has filed an affidavit before the learned District Munisf-cum-Judicial magistrate, Thiruvottiyur with a prayer to declare the revision petitioner as a proclaimed offender as envisaged under Section 82, Cr. P. C. On 8. 12. 2003, the learned Magistrate has passed the impugned order. Aggrieved over the said order, the petitioner has filed this revision.

(3.) FOR the reasons mentioned above, the order dated