S. PARIMALA Vs. SUB INSPECTOR OF POLICE

JUDGEMENT

(1.) THE above revision filed u/s. 397 read with 401 Cr.P.C., is directed against the order dated 08.01.2014 in Cr.MP.No.3691/2014 on the file of the learned Principal District Munsif cum Judicial Magistrate, Vandavasi.

(2.) HEARD Mr.B.Jawahar, learned counsel for the petitioner and Mr.C.Iyyapparaj, learned Government Advocate [Crl. Side] for the respondent. I have also perused the documents made available on record.

(3.) ACCORDINGLY , the criminal revision petition is allowed and the order passed by the learned Principal District Munsif cum Judicial Magistrate, Vandavasi, in Cr.MP.No.3691/2014 dated 08.01.2014 is hereby set aside.