VIJESH Vs. STATE OF KERALA

JUDGEMENT

(1.) The prayer in the afore captioned Criminal Miscellaneous Case filed under Sec.482 of Cr.PC is as follows:-

(2.) Heard Smt.V.A.Mini, learned counsel appearing for the petitioner (A3), Sri.K.J.Mohamed Anzar, learner Public Prosecutor appearing for R1 State of Kerala and Smt.T.Y.Laliza, learned counsel appearing for contesting respondent No.2 (lady de facto complainant).

(3.) The petitioner herein has been arrayed as accused No.3 in the impugned Calendar Case, C.C.No.239/2014 on the file of the Judicial First Class Magistrate Court, Muvattupuzha, which is arisen out of the impugned Anx.A-3 Final report/Charge Sheet filed by the police in Anx.A-2 FIR in Crime No.1091/2012 of Muvattupuzha Police Station for offences punishable under Secs.66(A) and 67(A) of the Information Technology Act, 2000 etc. The 2nd respondent herein is the lady de facto complainant in this case.