ANBARASU Vs. STATE REP. BY INSPECTOR OF POLICE

JUDGEMENT

(1.) The Petitioner has focussed the instant Criminal Revision Case as against the order dated 16.11.2015 in Cr.MP.No.4841 of 2015 passed by the learned Judicial Magistrate, Melur.

(2.) The Learned Judicial Magistrate, Melur, while passing the impugned order dated 16.11.2015 in Cr.MP.No.4841 of 2015 (filed by the petitioner) had observed the following:

(3.) According to the Learned counsel for the Petitioner, the Learned Judicial Magistrate, Melur, while passing the order in Cr.MP.No.4841 of 2015, dated 16.11.2015, had failed to note that the original owner of the JCB vehicle had expired and his legal heirs sold the vehicle to the petitioner.