T M MOHAMMED MEERAN Vs. STATE

JUDGEMENT

(1.) Animadverting upon the order dated 26-9-2006 passed by the (earned Judicial Magistrate, Coonoor in C.C. No. 13 of 2005, this criminal revision petition is focussed.

(2.) Pithily and precisely, the relevant facts, which are absolutely necessary and germane for the disposal of this criminal revision petition would run thus :-

(3.) Heard both sides.