SANJEEV ASOKAN Vs. STATE

JUDGEMENT

(1.) THIS Petition is filed seeking for a direction to call for the records and set aside the order passed by the Judicial Magistrate, Jayankondam made in the Memo on 2.4.2009 in Crime No.133 of 2008 on the file of the Respondent and issue direction, directing the Judicial Magistrate, Jayankondam to permit the Counsel for the Petitioner to peruse the original records in Cr.No.133 of 2008.

(2.) THE Prayer of the Petitioner to peruse the original records in Cr.No.133/2008 was dismissed by the order impugned and aggrieved against the said order, the present Petition has been filed before this Court.