SAHAYARANI Vs. STATE

JUDGEMENT

(1.) CRL. O. P. (MD)NO. 9426 of 2007 has been filed to call for the entire records in C. C. No. 47 of 2007 on the file of the learned Judicial Magistrate No. I, Tirunelveli and quash the same.

(2.) CRL. O. P. NO. 9330 of 2007 has been filed to transfer the investigation in Cr. No. 14 of 2007 from the file of the first respondent to the file of the fourth respondent to conduct investigation and file final report within the stipulated time.

(3.) A resume' of facts absolutely necessary for the disposal of both these petitions would run thus: