LAWS(KER)-2020-9-324

JANAKI Vs. ROBERT HENRY JOY

Decided On September 22, 2020
JANAKI Appellant
V/S
Robert Henry Joy Respondents

JUDGEMENT

(1.) The revision petitioner in the above revision petitions filed a complaint alleging the offence punishable under Section 494 of the Indian Penal Code (hereinafter referred to as, " IPC ") against accused 1 and 2 before the Chief Judicial Magistrate Court, Manjeri. The 1st accused is the husband of the 2nd accused.

(2.) The learned Chief Judicial Magistrate, after taking cognizance of the offence, examined the revision petitioner and her witnesses and marked Exts.P1 to P5 on the side of the revision petitioner. Having heard both sides and after considering the evidence let in by the complainant under Section 244 of the Code of Criminal Procedure (hereinafter referred to as, " Cr.P.C ."), the learned magistrate framed charge against the accused under Section 494 of the IPC. Feeling aggrieved by the order, accused 1 and 2 preferred Crl.R.P. Nos. 28 of 2011 and 29 of 2011 respectively before the Sessions Court, Manjeri. The learned Sessions Court allowed the revision petitions and discharged accused 1 and 2 under Section 245(1) of the Cr.P.C. Challenging the common order dated 25.10.2011, the complainant preferred the above two revision petitions before this Court.

(3.) When the above revision petitions have come up for hearing, the learned counsel for the revision petitioner submitted that the revision petitioner is not interested in prosecuting the matter. The submission is recorded.