G. MAHESWARI Vs. STATE

JUDGEMENT

(1.) HEARD .

(2.) THE offence alleged against the Petitioner is punishable under Sections 376, 506(ii), I.P.C.

(3.) This petition having been posted this day for being mentioned pursuant to the Order of this Court dated 16.03.2003 and made herein and in the presence of Mr. M. Ravikumar, Advocate for the Petitioner and of Mr. M.K. Subramanian. Government Advocate (Criminal Side) on behalf of the Respondent, the Court made the following order: