P K SASIKUMAR Vs. R VISWANATHAN

JUDGEMENT

(1.) ANIMADVERTING upon the order dated 6.11.2007 passed by the Judicial Magistrate No. I, Erode, in Crl.M.P.No,3019 of 2007 in C.C.No.1125 of 2006, this criminal revision case is focused.

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

(3.) THE point for consideration is as to whether there is any perversity or impropriety in applying the law by the lower Court, while dismissing the Crl.M.P.