M. SAKUBAR SADIK Vs. STATE

JUDGEMENT

(1.) This Criminal Revision Case has been filed against the order passed by the learned Principal Sessions Judge at Chengalpattu in Crl.M.P.No.395 of 2015 in S.C.No.167 of 2014 by order dated 09.01.2017.

(2.) The revision petitioner is A5 in the said Sessions Case where, charge sheet has been laid by the respondent police before the Court below, for the alleged offences punishable under Sections 364(A), 365, 392 of IPC read with Section 34 of IPC. The revision petitioner had filed the discharge petition, to discharge him from the charges set out above under Section 227 of the Code of Criminal Procedure, which after having been considered by the lower court, was rejected through the impugned order dated 09.01.2017, as against which, the present Criminal revision case has been filed.

(3.) The case of the petitioner as projected before the Trial Court, by filing the discharge petition, are as follows: