R. RAJAM Vs. STATE

JUDGEMENT

(1.) The Revision Petitioner/A-4 has focussed the present Criminal Revision Petition as against the order dated 30.04.2014 in Cr.M.P.No.51 of 2014 in Spl.C.C.No.4 of 2012 passed by the Learned Special Judge (Chief Judicial Magistrate), Nagercoil.

(2.) The Learned Chief Judicial Magistrate, while passing the impugned order, on 30.04.2014 in Cr.M.P.No.51 of 2014 (filed by the Revision Petitioner/Petitioner/A-4) in Spl.C.C.No.4 of 2012, at paragraph No.8, had observed that who had invested in the shares of Tamil Malai Fishing Net Firm, whether a person remaining as a sleeping partner can take profit from the said firm or not, these details like who had invested for the aforesaid shares and for the said business whether Managing Director or sleeping partners were responsible and before examination of witnesses, it cannot be concluded that the petitioner/A-4 had not committed the offence, as alleged by the prosecution, can be ascertained only by means of evidence being let in on appearance before the Court of Law and further at paragraph No.10 had came to the resultant conclusion that there was no prima facie case to allow the present petition and consequently dismissed the petition.

(3.) Challenging the correctness, validity and legality of the orders dated 30.04.2014 in Cr.M.P.No.51 of 2014 in Spl.C.C.No.4 of 2012 passed by the Learned Special Judge (Chief Judicial Magistrate), Nagercoil, the Revision Petitioner/Petitioner has preferred the present Criminal Revision Petition basically contending that the impugned order is opposed to the facts of the case, an illegal and improper one.