A SURESH ANTO Vs. ANTO TEENA MARY

JUDGEMENT

(1.) This Criminal Revision Case is filed by the petitioner praying to allow this criminal revision by setting aside the order dated 27.08.2015 passed by the learned XVI Additional Sessions Judge, Chennai, in C.A.No.169 of 2012 and direct the learned X Metropolitan Magistrate, Egmore, Chennai, to take up M.P.No.114 of 2012 for enquiry in C.C.No.1854 of 2012.

(2.) Heard the learned counsel appearing for the petitioner and the learned counsel appearing for the respondent.

(3.) The brief facts of the case are as follows:-