D.M.MAHESHWARAN Vs. K.MURUGESAN

JUDGEMENT

(1.) The Revision Petitions have been filed praying to set aside the order, dated 07.04.2017 made in Crl.M.P.Nos.2619, 2645 and 2642 of 2017 respectively in C.C.Nos.486, 471 and 470 of 2016, on the file of the learned Judicial Magistrate, Fast Track Court (Magisterial Level) at Karur.

(2.) By consent, the main Criminal Revision Cases are taken up for final disposal at the stage of admission itself.

(3.) The brief facts, which leading to filing the present Revisions, are as follows:-