PREMKUMAR THANGADURAI Vs. STATE

JUDGEMENT

(1.) This Criminal Revision Case arises against the order of learned Judicial Magistrate, Tambaram passed in Crl.M.P.No.8201 of 2017 in Crime No.170 of 2017 on the file of respondent on 29.10.2017.

(2.) Crl.M.P.No.8201 of 2017 has been filed by petitioners seeking permission to leave India and to travel to Oman and that they may be permitted to appear before Court below on receipt of summons in the case. In allowing such petition, Court below has restricted the period of petitioners' stay at Oman upto 01.12018. Aggrieved, petitioners, who are husband and wife, have moved the present revision.

(3.) Heard learned Senior Counsel appearing for petitioners and learned Additional Public Prosecutor for respondent.