P VARADARAJAN Vs. A JAWAHAR PALANIAPPAN MAJORITY SHAREHOLDER & DIRECTOR KUMUDAM PUBLICATIOS PVT, LTD; STATE

JUDGEMENT

(1.) This criminal miscellaneous Petition No.1/2014 arises out of the order dated 21.4.2014 made in Crl.R.C.No.1483/2013. Originally, the petitioner herein has come forward with the application seeking to review the same order. When the maintainability of the same was questioned, the review petition was withdrawn and the present miscellaneous petition came to be filed. The relief sought for in this Crl.MP is to expunge the observations resulting in factual errors and also correct the clerical errors made in the order dated 21.04.2014 passed in Crl.RC.No.1483/2013.

(2.) Few facts, which are relevant for consideration herein are as follows:

(3.) The revision petition was again hotly contested by both the defacto complainant/first respondent and the accused/petitioner herein. The criminal revision was by order dated 21.4.2014 allowed by setting aside the order dated 11.10.2013 passed by the learned Chief Metropolitan Magistrate in protest petition in Crl.MP.No.4063/2012 in X.Cr.No.196/2010 and by directing fresh investigation into the complaint in Crime No.196/2010 in accordance with the direction issued by this Court and the Investigating Officer was also directed to file final report within 6 months, arising out of the same is the review petition, which was subsequently withdrawn and is the present petition for the relief as stated supra.