SELVAM Vs. MUTHU

JUDGEMENT

(1.) THIS Revision is directed against the order dated 11.09.2006 in Crl.M.P.No.2936 of 2006 in C.C.No.104 of 2005 on the file of the learned Judicial Magistrate No.IV, Tiruchirapalli.

(2.) HEARD the learned counsel for the petitioner. Despite printing the name of the respondent, no one represents.

(3.) THE petitioner filed subsequently Crl.M.P. No.2936 of 2006 in the Judicial Magistrate Court for enabling him to proceed with the case with the photo copies of the documents including the cheque which happened to be the main document in the case. THE learned Judicial Magistrate after hearing both sides, permitted the petitioner to proceed with the case based on such photo copies.