P RAJU Vs. E M SADASIVAM

JUDGEMENT

(1.) CRIMINAL Revision filed under Sections 397 and 401 of Cr.P.C., against the order dated 05.12.2006 passed in Crl.M.P.No,4894 of 2006 in C.C.No,795 of 2004 on the file of the learned Judicial Magistrate No.II, Erode. Animadverting upon the order dated 05.12.2006 passed in Crl.M.P.No,4894 of 2006 in C.C.No,795 of 2004 on the file of the learned Judicial Magistrate No.II, Erode, this criminal revision petition is focussed.

(2.) AN epitome and the long and short of the relevant facts, which are absolutely necessary and germane for the disposal of this criminal revision would run thus:

(3.) A plain reading of the order of the lower court would highlight and spotlight the fact that the complainant placed before the court, the relevant facts that the accused/revision petitioner herein in the insolvency petition, viz. I.P.No,27 of 2004 filed before the court concerned admitted his liability under the impugned cheques herein and also the factum of he having issued the cheques for Rs.65,000/-.