CHITHRA SURENDRAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The prayers in the aforecaptioned Criminal Miscellaneous case filed under Section 482 of the Code of Criminal Procedure (Cr.P.C.) are as follows:-

(2.) Heard Sri.Manu Ramachandran, learned counsel appearing for the petitioners (A1 & A2), Sri.Saigi Jacob Palatty, learned Public Prosecutor, appearing for 1st & 2nd respondents and Sri.M.T.Suresh Kumar, learned counsel appearing for contesting respondent No.3 (lady de facto complainant).

(3.) The case set up by the petitioners in the abovecaptioned criminal miscellaneous case is broadly as follows:-