MUTHAIAH Vs. RAMAMOORTHY

JUDGEMENT

(1.) This Criminal Revision Case is filed to set aside the Order, in Condition No.(i) passed in Crl.M.P. No.4233 of 2024 in Crl.A. No.139 of 2024, dtd. 13/11/2024 by the learned Principal District and Sessions Judge, Virudhunagar District at Srivilliputhur.

(2.) The brief facts of the case:

(3.) Heard the learned Counsel appearing for the Petitioner and the learned Counsel for the Respondent and perused the records in this Criminal Revision Petition.