TTV DHINAKARAN Vs. THE ASSISTANT DIRECTOR

JUDGEMENT

(1.) Challenging the order of framing of charges passed by the learned Additional Chief Metropolitan Magistrate (E.O.II), Egmore, Chennai in E.O.C.C.No. 27 of 1996 dated 19.04.2017, the present petition has been filed by the petitioner.

(2.) The brief facts of the case are as follows:

(3.) I have heard Mr.B. Kumar, learned Senior counsel for the petitioner and Mr.G. Rajagopalan, learned Additional Solicitor General of India and perused the records filed before this Court.