A. RAMASAMY AND ORS Vs. STATE

JUDGEMENT

(1.) THIS criminal revision case has been directed against the order dated 14 -07 -2009 passed in Crl.M.P. No.173 of 2008 by the Special Judge cum Chief Judicial Magistrate, Salem.

(2.) THE revision petitioners, as petitioners have filed Crl.M.P. No.173 of 2008 under Section 239, Cr.P.C., praying to discharge them from the proceedings of Special Calendar Case No. 114 of 2007, wherein the present respondent has been shown as sole respondent.

(3.) THE Court -below after considering the divergent contentions raised on either side has dismissed the petition. Against the dismissal order, the present criminal revision case has been filed at the instance of the petitioners as criminal revision petitioners.