D DAMODHARASAMY Vs. STATE REPRESENTED BY ITS DEPUTY

JUDGEMENT

(1.) THIS revision has been preferred against the dismissal of the order dated 27.09.2005 made in Crl.M.P.No.496 of 2005 in Spl.C.C.No.32/2002. The petition in Crl.M.P.No.496 of 2005 was filed under Section 239 of Cr.P.C. for discharging A4/petitioner herein from the offences under Sections 120B read with 468, 420, 409 and 467 IPC and Section 13(2) read with 13(1)(c) and 13(2) r/w 13(1)(d) of P.C. Act and Section 109 IPC in Crime No.4/AC/96/PD, F.I.R dated 3.12.1996.

(2.) THE facts of the case are as follows:

(3.) I have carefully considered the rival contentions put forward by either side and also thoroughly scanned through the entire evidence available on record.