RAZIYA BEGAM Vs. M.SELVARAJI

JUDGEMENT

(1.) Since the Criminal Revision Petition is being disposed of, at the admission stage itself and in view of the order to be passed in this petition, notice to the Respondent is dispensed with.

(2.) This Criminal Revision Case has been filed, against the order dated, 27/10/2025, passed in Crl.MP.No.520 of 2025 in STC.No.55 of 2019, by the Judicial Magistrate, Harur.

(3.) The facts of the case of the Petitioner, in a nutshell, as set out in the affidavit filed in support of this Criminal Revision Case, and led to filing of this Criminal Revision Case and necessary for disposal of the same, are as follows:-