JAYARAMAN Vs. STATE

JUDGEMENT

(1.) HEARD both parties.

(2.) THE above revision is directed against the order dated 29.12.1994 in Crl.M.P. No. 4794 of 1994 in C.C. No. 513 of 1993 on the file of the learned judicial Magistrate No. 1, Madurai dismissing the petition preferred by the petitioner, filed under section 227, Cr.P.C. and refusing to discharge the petitioner in the above C.C. No. 513 of 1993.

(3.) I have given careful consideration to the submissions of both sides.