DHARMA RAJ Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) This petition has been filed to call for the records pertaining to the charges framed by the Mahila Court, Tirunelveli, Tirunelveli District in S.C. No. 299 of 2006 and quash the same.

(2.) The facts giving rise to the filing of this petition as stood exposited from the records could be portrayed thus:

(3.) Being aggrieved by and dissatisfied with all these proceedings, the present petition has been filed.