N B SEKAR Vs. AJITHA SEKAR

JUDGEMENT

(1.) THIS Criminal Revision Case is focussed as against the order dated 26.12.2005 passed in R.P.No.22 of 2005 on the file of the learned Sessions Judge, Kanyakumari Division at Nagercoil, modifying the order dated 04.10.2005 passed in Cr.M.P.No.5163 of 2005 on the file of the learned Judicial Magistrate No.II, Nagercoil.

(2.) ON consent of both the parties, the main Criminal Revision Case itself, has been taken for final hearing and heard both sides in entirety.

(3.) BEING aggrieved by and dissatisfied with such an order passed by the learned Magistrate, the defacto complainant petitioned the learned Sessions Judge for invoking his revisional jurisdiction who numbered it as C.R.P.No.22 of 2005. After hearing the Revision petitioner and the learned Public Prosecutor ultimately, he passed orders as prayed by the de facto complainant, in her petition under Section 173(8) Cr.P.C.