JESUDOSS Vs. R VIJAYARANGHAVAN

JUDGEMENT

(1.) THIS revision is directed against the order of permitting the respondent-complainant to withdraw the calendar case No. 876 of 2001 on the file of the Judicial Magistrate No. II, madurai dated 17-9-2005.

(2.) THE brief facts of the prosecution case are as follows :-

(3.) CHALLENGING the order of the learned judicial Magistrate No. II, Madurai in calendar Case No. 876 of 2001 dated 17-9-2005, this revision has been filed by the petitioner.