(1.) Challenging the order dtd. 15/11/2013 passed by the learned Metropolitan Magistrate, Fast Track Court No.2, Egmore, Chennai in M.P.No.2557 of 2013 in CC No.1288 of 2009, the present Criminal Original Petition has been filed by the petitioner/accused.
(2.) Heard both sides.
(3.) On a perusal of the documents placed before this Court by way of typed set of papers, it could be seen as follows: