MOHAMMED IQBAL Vs. S.MANONMANIAN

JUDGEMENT

(1.) This Criminal Revision Case has been filed, against the order dated, 15/4/2025, passed in Crl.MP.No.101 of 2025 in STC.No.476 of 2016, by the Judicial Magistrate I, Pudukottai.

(2.) The facts of the case of the Petitioner, in a nutshell, as set out in the affidavit filed in support of this Criminal Revision Case, led to filing of this Criminal Revision Case and necessary for disposal of the same, are as follows:-

(3.) In the counter affidavit filed by the Respondent, it is averred as follows:-