JANDIRAM SHEELA Vs. PASSPORT OFFICER TIRUCHIRAPALLI

JUDGEMENT

(1.) LEARNED Additional Central Government Standing Counsel takes notice for the 1st respondent and the learned Special Government Pleader takes notice for the 2nd respondent.

(2.) THIS appeal is directed against the order of the learned Single Judge, dated 31.7.2006, passed in W.P. (MD) No. 6477 of 2006.

(3.) IT has been brought to our notice that on a complaint that has been preferred by the appellant before the learned Judicial Magistrate No.1, Tirunelveli, on 12.7.2006, under Section 200 Cr.P.C. The learned Magistrate has passed the following orders: