TAMILVANAN Vs. STATE

JUDGEMENT

(1.) Crl.O.P.No.2150 of 2015 is filed under Section 407 of Code of Criminal Procedure seeking to transfer the sessions case in S.C.No.109 of 2010 pending on the file of Additional Sessions Judge, Krishnagiri, to the Court of Sessions Judge, Dharmapuri.

(2.) Crl.O.P.No.21006 of 2015 is filed under Section 482 of Code of Criminal Procedure with a prayer to call for the records and quash the committal order passed in P.R.C.No.4 of 2010 dated 5.8.2010 on the file of the District Munsif-cum-Judicial Magistrate, Pochampalli.

(3.) This is the second round of litigation before this Court by the petitioner herein on the same subject matter. Earlier this petitioner filed Crl.O.P.No.17884 of 2015 in which this Court passed a detailed order narrating the facts and circumstances of the case. Instead of narrating the entire facts once again, it will suffice, if the earlier order in Crl.O.P.No.17884 of 2015 dated 27.7.2015 is extracted verbatim as it contains the concatenation of the events in a chronological manner.