RENJILAL Vs. STATE OF KERALA

JUDGEMENT

(1.) THE petitioners, who are accused Nos.1 to 3 in C.C.No.448/09 of the Judicial First Class Magistrate Court, Ambalappuzha are the petitioners herein and the challenge in this revision petition is against the order dated 7.5.2011 of the court below in CMP No.733/11 in C.C.No.448/09 by which the petitioners request, for discharge on the ground of lack of jurisdiction of the trial court, is declined.

(2.) HEARD the counsel for the petitioner and the learned Public Prosecutor.

(3.) I have considered the arguments of learned counsel for the petitioner as well as the learned Public Prosecutor and I have perused the order of the learned Magistrate. In the light of the facts and circumstance involved in this case, particularly the allegation, which are yet attain the form of evidence, the arguments advanced by the learned Public Prosecutor cannot be discarded at this stage. In the impugned order itself the learned Magistrate himself has observed: