P RAMAKRISHNAN Vs. BAGNAR FINANCE COMPANY

JUDGEMENT

(1.) THE accused in CC.<AT> No.</AT> 2659 of 1991, on the file of the VIIIth Metropolitan Magistrate, George Town, Madras, have filed this petition under section 482 of the Criminal Procedure Code, 1973, praying to call for the records in the above case and quash the same. THE short facts are :