KUMAR Vs. STATE

JUDGEMENT

(1.) Heard both sides. With consent of both sides, the main Criminal Revision Petition itself is taken up for final disposal.

(2.) The Petitioner/Accused has focused the instant Criminal Revision Petition before this Court as against the Order dated 11.01.2016 in Crl. M.P. No. 5302 of 2015 in Spl. S.C. No. 05 of 2006 passed by the Learned Principal District and Sessions Judge, Vellore.

(3.) The Learned Principal District and Sessions Judge, Vellore while passing the Impugned Order on 11.01.2016 in Crl. M.P. No. 5302 of 2015 in Spl. S.C. No. 05 of 2006 (filed by the Respondent/Complainant as Petitioner) at Paragraph No. 8 had inter alia observed that