PRADEEP Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THIS Civil Miscellaneous Appeal is preferred against the order made in Crl. O.P. No. 1 of 2004 dated 29.4.2005 on the file of the Chief Judge, Court of Small Causes, Chennai.

(2.) THE brief facts necessary for disposal of this appeal as could be seen from the pleadings are as follows:

(3.) HEARD the learned Senior counsel appearing for the appellants, who argued on the basis of the above grounds and prayed for releasing the attachment.