ABDUL ISMAIL Vs. DEPUTY SUPERINTENDENT OF POLICE, CBCID

JUDGEMENT

(1.) Criminal Revision Case is filed to set aside the order passed by the learned XI Metropolitan Magistrate, Saidapet, Chennai, in Cr.M.P.No.1946 of 2016, dated 15.06.2016.

(2.) The learned counsel for the petitioner would mainly contend that the order of the trial Court is contrary to law, weight of evidence and probabilities of the case. Further, the learned Magistrate has no jurisdiction to pass the order of extension and the learned Magistrate has got only jurisdiction to pass initial remand beyond 30 days, and he has no power to pass an order of remand. It is further contended that the impugned order is violative of principles of natural justices and also violative of Section 167 of Cr.P.C. Hence, the learned counsel prayed that the order of the trial Court has to be set aside and the criminal revision case has to be allowed.

(3.) This Court heard the submissions made by Mr.K.Venkatramani, learned Additional Advocate General assisted by Mrs.M.F.Shabana, learned Government Advocate (Crl.Side) and also perused the records.