RANJITHA Vs. K. LENIN

JUDGEMENT

(1.) The petitioner in Criminal Revision Petition No.763/2011 (henceforth referred to as "the complainant") is the complainant in C.C.No.599/2011, which is pending in the Court of the learned Principal Civil Judge (Jr.Dn.) & Judicial Magistrate First Class, Ramanagara (hereinafter for brevity referred to as "the Trial Court").

(2.) Respondent No.1 and respondent No.2 in Criminal Revision Petition No.763/2011 are being represented by their learned counsel.

(3.) In spite of the service of notice, since the accused No.3 (respondent No.3 in the Criminal Revision Petition No.763/2011), who himself is a practicing Advocate, chose to remain absent, as such, remained un-represented, learned counsel - Sri. S. Javeed was appointed as an Amicus Curiae for the accused No.3 (respondent No.3 in Criminal Revision Petition No.763/2011) by the order of this Court dtd. 21/6/2022.