RAJESH Vs. INSPECTOR OF POLICE, THIRUPPUVANAM POLICE STATION

JUDGEMENT

(1.) The Criminal Appeal is filed against the order dated 06.09.2018 passed in Crl.M.P.No.3288 of 2018 by the learned Special Court for Exclusive Trial of Cases under SC/ST (POA) Act, 1989, Sivagangai.

(2.) Heard the learned counsel appearing for the appellant and the learned Government Advocate (Crl.side) appearing for the respondent.

(3.) Records perused.