M.SURULI RAJA Vs. STATE REP. BY THE INSPECTOR OF POLICE

JUDGEMENT

(1.) THE petitioner herein has come forward with this Petition to expunge adverse remarks made against the petitioner in paragraph 25 of the Judgment, dated 15.3.2011 made in S.C.No.11 of 2011 on the file of Principal Sessions Judge, Madurai, in order to decide the case.

(2.) THE factual matrix surrounding would require a proper narration:

(3.) PER contra the learned Government Advocate (Crl. Side) would submit that in as much as the criminal Court made the observation, the petitioner can put forth his case before the authorities.