GOKUL @ GOKULA KRISHNAN Vs. STATE

JUDGEMENT

(1.) This Criminal revision case has been filed against the order passed by the learned Chief Judicial Magistrate, Egmore, Chennai in Crl.M.P.No.1545 of 2017 made in C.C.No.1298 of 2015 by order dated 29.04.2017.

(2.) The first respondent/State filed a case against the petitioners/accused for the alleged offence under Section 147, 148, 448, 341, 323, 506(ii) of IPC read with Section 4 of TNPHW Act and Section 3 of TNPPDL Act on 05.01.2014, in Crime No.21 of 2014 on the file of the respondent police. After investigation, the respondent police filed a final report on 08.12014, for the offences punishable under Sections 147, 448, 352, 323, 506(ii) read with 149 of IPC and under Section 3 of TN Medical Service Persons and Medicare Service Institution (Prevention of Violence and Damage or Loss to Property) Act, 2008 and Section 3 of Tamil Nadu Property (Prevention and Damage and Loss) Act, 199

(3.) Though after investigation, the final report (charge sheet) had been filed by the respondent police on 08.12.2014, before the Trial Court, on 28.02017, the respondent prosecution had come forward to file a petition under Section 173(5) and (8) of Code of Criminal Procedure with the prayer seeking permission of the Court to let in the certificate under Section 65(B) of the Indian Evidence Act issued by one K.T.Ramkumar dated 22.01.2014 and one L.Karthikeyan dated 22.01.2014 , as additional documents.