M HARIHARAN Vs. STATE

JUDGEMENT

(1.) THIS petition has been filed to call for the records relating to the order dated 06. 07. 2007 made in Cr. M. P. No. 7131 of 2007 on the file of the learned Judicial Magistrate, Kumbakonam and set aside the same.

(2.) HEARD both sides.

(3.) A re'sume' of facts absolutely necessary for the disposal of this criminal revision case would run thus: the nitty-gritty, the gist and kernel of the grievance of the petitioner is that he is questioning the whys and wherefores of the conduct of the police in entrusting the four lorries which happened to be the subject matter of theft in Cr. No. 175 of 2007.