NALLAM KRISHNARAYA BABU Vs. STATE REP

JUDGEMENT

(1.) This unnumbered revision petition has been filed against the endorsement of return made by learned Judicial Magistrate No. 1, Ulundurpet, on 10-5-1996, returning the petition filed by the petitioners herein against the proposed identification parade to be held on 10-5-1996.

(2.) As the Registry felt this revision is not maintainable, since the endorsement of return made by the learned Judicial Magistrate No. 1, Ulundurpet, is not a Judicial order, which could be challenged in revision before this Court, with regard to the question of maintainability, the matter has been posted before this Court.

(3.) When the matter came up on 15-5-1996, this Court directed the learned Additional Public Prosecutor, Mr. I. Subramaniam, to take notice for considering the question of maintainability.