C RAMASWAMY Vs. STATE

JUDGEMENT

(1.) Petitioner has preferred the revision aggrieved against the order passed in Cri. M.P.No. 1069/99 dated 19-4-99 on the file of learned Judicial Magistrate VII, Coimbatore.

(2.) The case in brief is as follows :

(3.) The learned Magistrate after hearing the petitioner and also perusing the materials, dismissed the application and aggrieved against this, the present revision is filed by the petitioner.