N SASSIKALA Vs. STATE

JUDGEMENT

(1.) THIS C.R.P. is filed under Article 227 of the Constitution of India seeking to set aside the order of the Special Judge No. I/XI Additional Judge, Chennai in Crl.M.P. No. 1036/98 in C.C. No. 7/97 dated 28.12.98.

(2.) THE petitioner herein filed an application to postpone the further proceedings in C.C. No. 7/97 until and after compliance of Section 207 Cr.P.C. as well as the directions of the High Court in Crl. O.P. No. 14620/97. THE Special Judge dismissed the application. THE revision is against this order.

(3.) IN reply to the said objection to maintainability, learned counsel for the petitioner submitted that the petitioner is entitled to invoke Article 227 when there is an abuse of process of the Court and when the minimum and fundamental requirement of the production of document is denied and when there is a violation of principles of natural justice. He relied on the observation in the Division Bench judgment in W.P. Nos. 7096 etc. of 1997 dated 3.11.98 in support of his submissions.