NATARAJAN ALIAS ADALARASU Vs. P DEEPA

JUDGEMENT

(1.) PETITION filed under Section 397 r/w 401 of Cr.P.C. against the order dated 20.3.2007 passed by the Judicial Magistrate, Rasipuram, in M.C.No.12 of 2006. Animadverting upon the order dated 20.3.2007 passed by the Judicial Magistrate, Rasipuram, in M.C.No.12 of 2006, this criminal revision case is focussed.

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

(3.) HEARD the learned counsel for the revision petitioner as well as the respondents.