(1.) The Criminal Revision Case is filed to call for the records in Cr.M.P. No. 197 of 2015 in C.C. No. 63 of 2009 on the file of the Chief Judicial Magistrate, Puducherry, and to revise the same.
(2.) The case of the prosecution is that:
(3.) The averments of the petition mentioned in the Cr.MP. 197/2015 in C.C.No. 63/2009 before the lower court is as follows: