ABI AND ABI MOTORS Vs. A. MOHAMED DAWOOD

JUDGEMENT

(1.) The present Criminal Revision Case is directed against the order passed by the learned Judicial Magistrate, Fast Track Court at Magisterial Level, Thanjavur, in S.T.C.No.204 of 2017, dtd. 11/3/2025.

(2.) Heard Mr.T.Manoharan, learned Counsel for the Revision Petitioner and Mr.Mohamed Isa, learned Counsel representing Mr.A.Sheik Nasurudeen, learned Counsel for the respondent.

(3.) The facts of the case, in a nutshell, led to filing of this Petition and necessary for disposal of the same, are as follows:-