R.KIRUTHIGA Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) The present criminal revision petition has been filed challenging the order dtd. 12/6/2025, passed by the learned Additional Mahila Court, Judicial Magistrate Level, Thiruchirappalli, in Crl.M.P. No.6806 of 2024, dismissing the petitioner's plea under Sec. 175(3) of the Bharatiya Nagarik Suraksha Sanhita, 2023 (BNSS) to direct alteration of penal provisions to Sec. 69 of the Bharatiya Nyaya Sanhita, 2023 (BNS) and to have the investigation monitored by the Commissioner of Police.

(2.) Factual Background:

(3.) Submissions: