STATE Vs. MATHIVANAN

JUDGEMENT

(1.) This petition is filed under Section 482 Criminal Procedure Code to set aside the order dated 17-5-1994 hearing Ref. No. A FIR No. 307/94 in N. 1 Cr. No. 745 of 1994 on the file of the learned VII Metropolitan Magistrate, George Town, Madras-1. The petition is filed by the State. It is averred in the petition as follows :-

(2.) The affidavit of Abdul Rehman, who is attached to the Crime Branch has also been filed along with the petition to set aside the impugned order. The averments in the said affidavit are as follows :-

(3.) In reply the respondents have filed affidavit of S. A. A. Jinnah wherein it is stated as follows :-