VIJAYAKANTH Vs. P MARIAMMAL

JUDGEMENT

(1.) THIS petition has been filed to call for the records in C.C.No.207 of 2006 on the file of the learned Judicial Magistrate No.II, Srivilliputtur and quash the same.

(2.) HEARD both sides.

(3.) THE learned Counsel for the petitioner would argue by drawing the attention of this Court to the photocopy of the certificate issued by the Central Board of Film Certification that the name of the petitioner is not found therein over and above that initially the advocate notice dated 11.07.2003 issued by the Advocate Pachayappan on behalf of the complainant did not refer to the name of the petitioner herein or his alleged role in entrustment of the distributorship to the complaint.