BEERJATHI BEGAM Vs. STATE

JUDGEMENT

(1.) THIS Criminal Revisions Case is focussed to get set aside the order dated 27. 08. 2007 made in Cr. M. P. No. 4296 of 2007 on the file of the learned Judicial Magistrate No. II, Madurai.

(2.) HEARD both sides.

(3.) THE learned Government Advocate (Criminal side) would pray time to get instructions.