R SIVA SUBRAMANIAN Vs. STATE

JUDGEMENT

(1.) THESE petitions have been filed to call for the records relating to the charge sheet filed in C. C. No. 184 and 185 of 2003 on the file of the learned Judicial Magistrate No. II, Virudhunagar and quash the same.

(2.) HEARD the learned Counsel for the petitioner as well as the learned Government Advocate (Criminal Side) for the State.

(3.) BROADLY but briefly, narratively but concisely the case of the petitioner could be portrayed and parodied thus: