K.S. J. KUMAR Vs. STATE

JUDGEMENT

(1.) THIS revision petition is preferred against the order passed by the learned District Munsif -cum -Judicial Magistrate, Vilethikulam, Tuticorin District in Cr.M.P. No. 2616 of 2006 dated 28.08.2006.

(2.) HEARD the learned counsel for the petitioner and the learned Government Advocate (Criminal Side) for the State.

(3.) THE learned counsel for the petitioner submits that the petitioner has come forward with this revision petition challenging the order of the learned District Munsif -cum -Judicial Magistrate, Vilathikulam, Tuticorin District in Cr.M.P. No. 2616 of 2006 dated 28.08.2006, dismissing the petition filed by the petitioner invoking the provision under Section 167(2) Cr.P.C. for the relief of bail on the ground of non -filing of charge sheet within the time stipulated.