SHYAM SINGH Vs. STATE

JUDGEMENT

(1.) The Revision Petitioner/A2 has preferred the instant Criminal Revision Petition as against the order dated 04.03.2016 in Crl.M.P.No.328 of 2016 in C.C.No.9125 of 2007 passed by the Learned III Metropolitan Magistrate, George Town, Chennai.

(2.) The Learned III Metropolitan Magistrate, George Town, Chennai, while passing the impugned order in Crl.M.P.No.328 of 2016 in C.C.No.9125 of 2007 on 04.03.2016 (filed by the Petitioner/A2 under Section 239 of Cr.P.C.,) at paragraphs 14 & 15 had observed the following:

(3.) Challenging the validity, correctness and legality of the order passed by the Learned III Metropolitan Magistrate, George Town, Chennai in Crl.M.P.No.328 of 2016 in C.C.No.9125 of 2007 dated