P PALANISAMY Vs. STATE

JUDGEMENT

(1.) THE above criminal revision case has been filed praying to set aside the order passed in Crl. M. P. No. 3115 of 2004 in C. C. No. 92 of 2003 on the file of the Judicial Magistrate No. II, Namakkal dated 8-10-2004.

(2.) THE learned counsel for the petitioners would submit that the petitioners are running an institution in the name of "director, Tamilnadu Paramedical Training School, 26, Agraharam, Mohanur, Namakkal District 637 015"; that they advertised in Daily Thandhi on 6-6-1998 for the purpose of giving nurse training course; that no promise for job security was given in that advertisement and hence, the charges against the petitioners are vexatious and that they have a good reputation in the Society. On such grounds, the petitioners have come forward to file the above Criminal Revision Case praying for the relief extracted supra.

(3.) LEARNED Additional Public Prosecutor would submit that giving attractive advertisement in Daily Thandhi the petitioners succeeded in getting 18 students admitted themselves in their institution; that the said institution run by them was registered only under the Tamil Nadu Societies Registration Act, 1975, without obtaining the due recognition from the competent forum; that their ulteriror motive is to cheat and grab a considerable sum from the students and hence, would pray to dismiss the Revision Case.