J CHELLAPPA Vs. J SELVARAJA

JUDGEMENT

(1.) A complaint under Section 500 I.P.C. was filed by Selvaraja, the first respondent herein, against Chellappa, the Chief Manager MIs. SPIC Ltd. Chennai, the Petitioner herein, and another. The petitioner (A2), on receipt of summons, filed an application for discharge. After enquiry in the said application, the trial court discharged the petitioner (A2). Challenging the same, the first respondent filed a revision before the Sessions Court, which, in turn, allowed the same. Hence, this, criminal Revision Case by the petitioner (A2).

(2.) The facts of the case in brief are as follows:

(3.) I heard the learned counsel for the petitioner and the learned counsel for the first respondent.