NACHI EXPORTS Vs. T K THIRUVENGADAM AND SONS

JUDGEMENT

(1.) THESE revisions have been filed against the orders, dated 27. 02. 2007, passed in M. P. Nos. 653 and 654 of 2007 in C. C. No. 4851 of 1996 on the file of XVIII metropolitan Magistrate, Saidapet, Chennai, whereby the requests of the petitioner to declare second respondent as a 'proclaimed offender' and to attach his properties, were rejected.

(2.) BRIEFLY stating, the facts are as under :

(3.) IN this context, it is profitable to mention section 82 Cr. P. C. , which reads as follows :