A.K. MEERAN Vs. SHEIK DAWOOD AND ANOTHER

JUDGEMENT

(1.) THIS petition has been filed by the petitioner to call for the records in C.C.No.181 of 2006 on the file of the learned District Munsif -cum -Judicial Magistrate, Natham and to set aside the order passed by the, learned Judicial Magistrate, Natham in Cr.M.P.No.496 of 2008 dated 3.4.2008.

(2.) THE gist of the petition is as follows:

(3.) HEARD the learned counsel appearing for the petitioner and the learned counsel appearing for the respondents and also perused the materials available on record.