BABU @ ABUSHAHMAN Vs. K SANTHANAM; INSPECTOR OF POLICE

JUDGEMENT

(1.) These Criminal Original Petitions have been filed under Section 482 of Cr.P.C.praying this Court to call for the records and set aside the orders passed in C.M.P.Nos.49 and 51 of 2015, dated 13.2.2015 in C.C.No.6 of 2014 pending on the file of the learned Chief Judicial Magistrate, Dindigul.

(2.) Heard the learned counsel for the Petitioner, learned counsel for the first respondent and the learned Government Advocate(Crl.Side) appearing for the respondent-2/State and perused the records.

(3.) The learned counsel for the Petitioner has come forward with Crl.O.P(MD)No.7601 of 2015 for quashing the impunged order passed in C.M.P.No.49 of 2015, dated 13.2.2015 in C.C.No.6 of 2014, pending on the file of the learned Chief Judicial Magistrate, Dindigul to permit the de- facto complaint to appoint a counsel to assist the Public Prosecutor, under Section 302 of Cr.P.C. Cr.M..P.No.51 of 2015 has been filed to recall the evidence of P.W.1 to mark the documents already in the Court on 13.02.2015 by the learned Chief Judicial Magistrate, Dindigul.