GIRIDHARAN Vs. STATE

JUDGEMENT

(1.) CHALLENGING and impugning the order dated 18.5.2007 passed by the Judicial Magistrate, No.I, Kancheepuram, in Crl.M.P.No.164 of 2007 in C.C.No.12 of 2006, this criminal revision case is focussed.

(2.) COMPENDIOUSLY and concisely, the facts absolutely necessary and germane for the disposal of this criminal revision case would run thus:-

(3.) DESPITE printing the name of the counsel for the revision petitioner, no one appeared.