RAMALINGAM Vs. STATE

JUDGEMENT

(1.) WHEN this matter comes for admission this day, this Court is of the considered opinion that the revision itself can be disposed of by hearing both sides and accordingly, hearing both sides, the following order is passed.

(2.) AN order of the Judicial Magistrate, Thiruvaiyaru, dated 25.7.2005 dismissing on application filed by the petitioner/accused in Crl.M.P. No. 2581 of 2005 under Section 311 of Cr.P.C., is challenged in this revision.

(3.) HEARD the learned counsel for the petitioner and also the learned counsel for the State.