K.REDDYVARAPRASAD Vs. K.R.SHANMUGAM

JUDGEMENT

(1.) The Revision Petitioner/Intervening Petitioner/Defacto Complainant has focused the instant Criminal Revision Petition before this Court, as an 'aggrieved person', as against the Order, dated 3/12/2015 in Crl.M.P.No.2342 of 2015, passed by the learned Principal Sessions Judge, Krishnagiri, pertaining to the observation made in I.A.No.762 of 2015, dated 27/11/2015, on the file of the learned District Munsif, Krishnagiri.

(2.) Heard the Learned Counsel for the Revision Petitioner and the learned Counsel appearing for the Respondents 1 to 3 and the learned Government Advocate (Criminal Side) for the Fourth Respondent.

(3.) The Learned Counsel appearing for the Petitioner strenuously contends that the learned Principal Sessions Judge, Krishnagiri, at the time of passing the order, dated 3/12/2015, in Crl.M.P.2342 of 2015, had inter alia, observed the following: -