VENUGOPALAN PILLAI Vs. STATE OF KERALA

JUDGEMENT

(1.) When the matter was taken up for hearing, the petitioners have failed to represent their case today also. I heard the learned counsel for the second respondent.

(2.) Petitioners are accused in C.C. No.2044/2016 on the file of Judicial First Class Magistrate, Kuthuparambu and they seek to quash Annexure-A2 private complaint filed by the second respondent against them for offences punishable under Sections 406, 420, 496, 471 read with Section 34 of the Indian Penal Code,1860(for short, 'the IPC').

(3.) The quashment is pressed into service on the ground that the allegations in the complaint if taken together, will not disclose any of the offences above. It is also stated that this complaint was brought into existence as a counter blast to C.C. No.35/2017 filed by one of the accused against second respondent before Judicial First Class Magistrate-III, Kasargod.