MARUTHACHALAMOORTHY Vs. STATE

JUDGEMENT

(1.) (Criminal Revision Petition filed under Sections 397 and 401 of Cr.P.C., against the order dated 11.4.2008 made in Crl.M.P.No.73 of 2008 in S.C.No.305 of 2006 on the file of the Magalir Neethimandram (Mahila Court) of Coimbatore.) The petitioner, who is the second accused in S.C.No. 305 of 2006 on the file of the Magalir Neethimandram (Mahila Court) of Coimbatore filed Crl.M.P.No.73 of 2008 under Section 91 of Cr.P.C., to send for the following documents:

(2.) HEARD both.

(3.) IN support of the said contention, Mr. N. Manokaran, learned counsel placing reliance on the decision of the Apex Court in STATE OF KERALA VS. BABU AND OTHERS reported in (AIR 1999 SUPREME COURT 2161). IN the said decision, paragraphs 12 and 3, the Apex Court has observed as under:-