N. PERIYASAMY Vs. STATE

JUDGEMENT

(1.) THIS revision arises against the order, dated 31.07.2013, passed by the Judicial Magistrate, Kangeyam, in C.M.P. No. 7149 of 2012 in C.C. No. 126 of 2011.

(2.) THE matter stood posted under the head for orders, on 7.08.2014, immediately after admission. We have heard Mr. John Sathiyan, learned counsel appearing on behalf of the counsel on record, for the petitioners on 07.08.2014 and the matter stood posted 'for orders' today. Today, a further representation seeking adjournment is made on behalf of the petitioners.

(3.) THE petitioners, who are accused in the case pending trial in C.C. No. 126 of 2011, for offence under Sections 465, 468, 471, 420 read with 511 and 109 IPC, on the file the jurisdictional Magistrate, Kangayam, have sought discharge under petition in C.M.P. No. 7149 of 2012. Against the dismissal of such petition under orders dated 31.07.2013, the present petition stands filed.