RAJAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The prayers in the aforecaptioned Crl.M.C filed under Sec.482 of the Cr.P.C are as follows :

(2.) Heard Sri.C.S.Manilal, learned counsel appearing for the petitioner (sole accused), Sri.Ramesh Chand, learned Public Prosecutor appearing for the 1st respondent-State of Kerala and Sri.P.Haridas, learned counsel appearing for the contesting respondent No.2 (lady de facto complainant).

(3.) The petitioner herein has been arrayed as the sole accused in the instant Annexure-V First Information Report in Crime No.2024/2014 of Thiruvalla Police Station, for offences punishable under Secs.447 & 427 of the Indian Penal Code, on the basis of the First Information Statement furnished by the 2nd respondent-lady de facto complainant in respect of the alleged incident which happened on 06.10.2014. The police after investigation have filed the impugned Annexure-VI final report/charge sheet in the said Crime No.2024/2014 of Thiruvalla Police Station. It is in these proceedings at Annexure-VI final report/charge sheet, which has led to the pendency of calendar case, C.C.No.2145/2014 on the file of the Judicial First Class Magistrate's Court, Thiruvalla, that is under challenge in this case.