J MURUGESAN Vs. STATE

JUDGEMENT

(1.) The revision has been filed against the order of the learned Judicial Magistrate No.2, Cheyyar made in Crl.M.P.No.3911 of 2002 in C.C.No.147 of 2002.

(2.) A1, the petitioner herein filed preliminary objections on the ground that no sanction was obtained to prosecute him before launching prosecution as prescribed by the provision under Section 197 Cr.P.C., Learned Magistrate has dismissed the application on the sole ground that already charges have been framed and therefore his objection is not maintainable.

(3.) Learned counsel for the revision petitioner would contend that earlier when he filed Crl.O.P.No.22827 of 1999, this court has observed as follows: