XXX Vs. STATE OF KERALA

JUDGEMENT

(1.) Leave granted.

(2.) An FIR was lodged by the respondent, which was challenged by the appellant by way of a petition filed before the High Court under Sec. 482 Cr.P.C. By a judgment and order dtd. 20/4/2021, the High Court allowed the petition and quashed the FIR. Thereafter on 28/4/2021, the High Court took up the matter suo moto and recalled the order dtd. 20/4/2021. Challenging the same, this appeal by way of special leave petition has been filed.

(3.) We have heard the learned counsel for the parties at length and perused the record.