SANJAI LAL Vs. STATE OF KERALA

JUDGEMENT

(1.) The prayer in the above Crl.Miscellaneous case filed under Sec.482 of the Code of Criminal Procedure is as follows :

(2.) Heard Sri.K.Sudhinkumar, learned counsel appearing for the petitioner/accused, Sri.Saigi Jacob Palatty, learned Senior Government Pleader appearing for respondent Nos.1 & 2 and Sri.C.S.Manu, learned counsel appearing for the 3rd respondent.

(3.) The case projected in the above Crl.M.C is broadly as follows :