POULOSE Vs. ARULRAJ

JUDGEMENT

(1.) THE revision is preferred against the order passed in Crl.M.P. No.349 of 2006 in S.C.No.73 of 2005.

(2.) THE revision petitioner is Prosecution Witness No.I in S.C.No.73 of 2005 on the file of the learned Chief Judicial Magistrate, Ramanathapuram for offences under sections 366, 368, 376, 387 read with 34and 109 of the Indian Penal Code.

(3.) THE learned Chief Judicial Magistrate, Ramanathapuram issued a notice on 18.4.2006 calling upon the petitioner herein to produce the girl for the purpose of examination as the case is pending for quite a long time for her examination.