P DEVARAJAN Vs. STATE OF KERALA

JUDGEMENT

(1.) Leave granted.

(2.) In this appeal, the appellant is calling in question the correctness or otherwise of the impugned order passed by the High Court in Criminal Revision Petition No.2602 of 2004, dated 12.10.2009.

(3.) The learned Sessions Judge vide order dated 29.01.2004 had dismissed the application filed by the appellant for discharge of the offence under Section 366-A of the Indian Penal Code, 1860. Being aggrieved by the said order, the appellant had approached the High Court by filing Criminal Revision Petition No.2602 of 2004.