M/S. KALAI SELVI AGENCIES REP. BY ITS PROPRIETOR M. RAJAGOPAL Vs. STATE REP. BY THE INSPECTOR OF POLICE (CRIME) P

JUDGEMENT

(1.) The Petitioner/Defacto Complainant has projected the present Criminal Revision Petition before this Court, as an aggrieved person, as against the order dated 19/2/2016, in Crl. M.P. No. 296 of 2016, passed by the learned V Metropolitan Magistrate, Egmore.

(2.) The learned V Metropolitan Magistrate, Egmore, while passing the impugned order, in Crl. M.P. No.296 of 2016, dated 19/2/2016, (filed by the Petitioner/Defacto Complainant) had inter alia, observed the following:-

(3.) Assailing the legality, validity and correctness of the impugned order, dated 19/2/2016, in Crl.M.P.No.296 of 2016, passed by the trial Court, the learned counsel for the Petitioner/Defacto Complainant projects an argument that the Petitioner filed a petition before the trial Court for return of original R.C.Book in respect of his vehicle for 'Fitness Certificate' and the same was ordered on 6/5/2014 and also the trial Court, further directed the petitioner to surrender the original R.C. Book on or before 6/6/2014 and that he surrendered the same.