STATE Vs. M. MARIDOSS

JUDGEMENT

(1.) As per the office report, the respondents are served. None is present on behalf of the respondents.

(2.) Leave granted.

(3.) Feeling aggrieved and dissatisfied with the impugned judgment and order dtd. 14/12/2021 passed by the Madurai Bench of Madras High Court in Crl.O.P. No. 19872 of 2021, by which the High Court has allowed the said application filed by the accused under Sec. 482, CrPC and caused the criminal proceedings for the offences under Ss. 124A, 153A, 504, 505(1)(b) and 505(2) of the IPC, the State has preferred the present appeal.