P APOORVAM Vs. ANANDH

JUDGEMENT

(1.) REVISION Case filed under Sections 397 and 401 of Cr.P.C against the order dated 24.03.2007 passed by the learned Principal Sessions Judge, Cuddalore in Crl.R.P.No.8 of 2007 reversing the order dated 11.01.2007 passed by the learned District Munsif-cum-Judicial Magistrate, Neyveli in C.C.No.19 of 2007. Heard the submissions made on either side.

(2.) THE revision is directed against the order passed by the learned Principal Sessions Judge, Cuddalore in Crl.R.P.No.8 of 2007 directing to issue summons to the accused 3 to 8, who are the petitioners herein.

(3.) IT is apparent that the impugned order, which is challenged in the Criminal revision case passed by the learned Judicial Principal Sessions Judge, Cuddalore has been passed without issuing notice to the petitioners herein.