P S SEKAR Vs. S GOWRI

JUDGEMENT

(1.) This Criminal Revision Case has been filed to call for the records from the file of the learned District and Sessions Judge, Thiruvallur in its Judgment in Crl.A. No. 28 of 2017 dated 09.10.2017 in confirming the order dated 18.07.2014 passed in M.C.No. 19 of 2014 of the learned Judicial Magistrate, Thiruvottiyur and set aside the same.

(2.) The case of the the petitioner/ husband is that without giving opportunity, the learned Judicial Magistrate, Thiruvottiyur has passed an order in MC.No.19 of 2014 in which, the learned Magistrate has narrated the entire averments made in the complaint from paragraphs 1 to 6 and has passed the order in paragraphs 7-8, which was challenged before the District Sessions Court, Thiruvallur and the same was confirmed however, made some modification in the order.

(3.) I have heard Mr.Ar.M.Arunachalam learned counsel appearing for the petitioner and Mr.T.Murugamanickam, learned Senior Counsel appearing for the respondent.