GOPINATH Vs. STATE

JUDGEMENT

(1.) SEEKING to modify the condition imposed in C.M.P.No. 5095 of 2014 by the learned Judicial Magistrate at Kangeyam, the petitioner has come up with this petition.

(2.) I have heard the learned counsel for the petitioner and the learned Additional Public Prosecutor appearing for the respondent and I have also perused the records carefully.

(3.) WHEN a specific query was made to the learned counsel for the petitioner as to how this petition filed under Section 482 Cr.P.C., is maintainable, when an alternative remedy of filing a revision under Sections 397 and 401 Cr.P.C., is available to the petitioner, the learned counsel for the petitioner is not in a position to answer the said question.