S. VENKATESWARAN Vs. THE SUB-INSPECTOR OF POLICE

JUDGEMENT

(1.) CHALLENGING the impugned order passed by the learned Judicial Magistrate No. VI, Madurai, in Crl.M.P.No. 4618 of 2014, dated 26.09.2014, dismissing the application filed under Sections 451 and 457 of Cr.P.C., the present revision has been filed.

(2.) AT the time of admission, arguments were heard in length.

(3.) TO substantiate his argument, he relied upon a decision of this Court in S. Senthil Kumar, Erode Vs State, [2006(1) T.N.L.R. 511(Mad)] and prayed for an order.