PRATAPCHAND BAID Vs. M NAINA MOHAMMED

JUDGEMENT

(1.) PETITION filed under Section 397 r/w 401 of Cr.P.C. against the order dated 30.3.2006 passed by the Sub Divisional Magistrate, Chennai Collectorate, Chennai. Challenging and impugning the order dated 30.3.2006 passed by the Sub Divisional Magistrate, Chennai Collectorate, Chennai. this criminal revision case is focussed.

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

(3.) HEARD the learned counsel for both sides as well as the learned Government Advocate.