K SENTHAMARAI Vs. STATE

JUDGEMENT

(1.) The petitioners Tmt. K. Senthamarai, the wife and Thiru, Krishnaraj the husband, who are the accused in Crime No. 1/96 on the file of DB CID, Madurai, have preferred this revision challenging the order passed in Crl.M.P. No. 105 of 1997 on the file of the Additional District Judge-cum-Chief Judicial magistrate, Kamarajar District at Srivilliputhur, dated 28-1-1997 directing the petitioners to appear on 17-2-1997 and to produce the original relinquishment deed in document No.211/95 registered on 4-7-1995 and a registered will in document No.72/95.

(2.) The facts, that are discernible from the petition and the counter filed before the Court and are relevant and required for the disposal of this revision, could be stated as follows :

(3.) Mr. K.A. Panchapagesan the learned Counsel appearing for the petitioners, would contend that the learned Magistrate, obviously acting under Section 91 Cr.P.C. has passed impugned order, without jurisdiction, directing the petitioners for production of documents, in total violation of Article 20(3) of the Constitution of India.