M. SENTHILKUMAR Vs. S.PERIYASAMY

JUDGEMENT

(1.) Heard both sides.

(2.) The Revision Petitioner/Appellant/Accused has focussed the instant Criminal Revision Petition as against the order, dated 1.12.2015 in Crl.M.P.No.1306 of 2015 in C.A.No.82 of 2015, passed by the Learned Principal Sessions Judge, Karur. The Learned Principal Sessions Judge, Karur while passing the impugned order in Crl.M.P.No.1306 of 2015 in Crl.A.No.82 of 2015(filed by the Revision Petitioner/Appellant/Accused), had among other things, observed the following:

(3.) Being dissatisfied with the order dated 1.12.2015 in Crl.M.P.No.1306 of 2015 in C.A.No.82 of 2015, the Petitioner/Appellant/Accused has filed the instant Criminal Revision Petition before this Court basically contending that the impugned order passed by the Learned Principal Sessions Judge, Karur is to be set aside by this Court since the same is not in accordance with Law.