SARKHEL DEVELOPER Vs. MADRAS CEMENTS LTD

JUDGEMENT

(1.) THIS revision case is directed against the order passed by the Court of VII Metropolitan Magistrate, George Town, Chennai, in M.P. No. 2792/2009 in C.C. No. 6252/2002.

(2.) HEARD Mr. Manoj Sreevalsan, learned Counsel for the petitioners/accused, and Mr. V. Venkadasalam, learned Counsel for the respondent/complainant.

(3.) THE learned Counsel on either side made elaborate submissions on the scope of power under Section 254 of Cr.P.C. The learned Counsel for the petitioners placed reliance on the decision of the Hon'ble Supreme Court in the case of T. NAGAPPA V. Y.R. MURALIDHAR reported in : (2008) 5 SCC 633, with regard to summoning of witnesses.