RAJESWARI Vs. KIRAN

JUDGEMENT

(1.) Today, Rajeswari, the petitioner herein appeared in person and Kiran, the first respondent represented by counsel Mr.R.Maheshwaran, is also present.

(2.) On 05.01.2018, this Court passed the following order:-

(3.) From the typed set of papers, it is seen that an order has been passed on 28.07.2016, by Mr.M.P.Ram, M.A., B.L., Additional District Judge, Fast Track Court, Paramakudi, in Crl.R.P.No.23 of 2015, which reads as under: