AJITHA Vs. STATE OF KERALA

JUDGEMENT

(1.) The prayer in the above Crl.M.C filed under Section 482 of the Cr.P.C is as follows:

(2.) Heard Sri.K.P.Sujesh Kumar, the learned counsel appearing for the petitioner/accused, Sri.Saigi Jacob Palatty, the learned Public Prosecutor appearing for R1-State of Kerala, and Sri.V.S.Babu Gireesan, the learned counsel appearing for the contesting respondent No.2 (lady defacto complainant).

(3.) The petitioner herein has been arrayed as the sole accused in instant impugned Anneuxre-A1 FIR in Crime No.2305/2014 of Thiruvalla Police Station for offences punishable under Section 420 of IPC on the basis of the FIS given by the 2 nd respondent-lady defacto complainant on 11.10.2014, in respect of the alleged incident which happened for the period from 01.11.2009 to 31.10.2012. The police after investigation has filed the impugned Annexure-A2 final report/charge sheet on 30.12.2014 in Anneuxre-A1 crime No.2035/2014 of Thiruvalla Police Station which has now lead to the pendency of calender case C.C.No.421/2015 on the file of Judicial First Class Magistrate Court, Thiruvalla.