RAJARAM REDDIAR Vs. STATE

JUDGEMENT

(1.) THIS petition coming on for hearing upon perusing the petition and upon hearing the arguments of Mr. C.S. Thansekaran Advocate for the petitioner and of Mr. E. Raja Government Advocate on behalf of the State, the Court made the following order:

(2.) SHORT facts are: The Sub Divisional Magistrate & Revenue Divisional Officer, Tirukoilur had passed a preliminary order under Section 111 Cr.P.C. acting under Section 107 Cr.P.C. citing two instance. To quash the same, this petition is filed.

(3.) I have heard Mr. Raja, learned Government Advocate on the above aspects.