KABIBAL BEEVI AND ORS. Vs. STATE

JUDGEMENT

(1.) MATERIAL on record discloses that initially, police has registered a case in Crime No. 286 of 2008 as Accidental Fire under Section 174 Cr.P.C.. Thereafter, police has filed a final report under Sections 498A, 304B and 306 IPC and charges have been framed in S.C. No. 128 of 2010 on the file of the learned VI Additional Sessions Judge, Mahila Court (FAC), Chennai. Petitioners have filed Crl. M.P. No. 4698 of 2010 under Section 227 Cr.P.C. to discharge them from the charge. Prosecution has filed their objections. Thereafter, considering the rival submissions, vide order dated 25.01.2011, the learned VI Additional Sessions Judge, Mahila Court (FAC), Chennai, in Crl M.P. No. 4698 of 2010 in S.C. No. 128 of 2010, has dismissed the discharge petition. Being aggrieved by the same, the present revision has been filed in the year 2011.

(2.) RECORD of proceedings further shows that initially, Mr. M. Radha Krishnan and Mr. P. Pugalenthi, Advocates, at Door No. 134, Thambu Chetty Street, Chennai, have filed their memo of appearance in Criminal Revision Case. Record of proceedings further shows that when the revision petition came up for hearing on 17.02.2011, the Honourable Mr. Justice K.N. Basha, has ordered as follows:

(3.) RECORD of proceedings shows that on 15.03.2011, the Assistant Registrar (Crl. Side), High Court, Madras, has requested the learned VI Additional Sessions Judge, Mahila Court (FAC), Chennai, to send the entire records in Crl. M.P. No. 4698 of 2010 in S.C. No. 128 of 2010 and after receiving the same, the matter will be listed before this Court.