DR.JOY ANTO Vs. C.R.JAISON

JUDGEMENT

(1.) The petitioner is the sole accused in the case S.T.No.1877/2015 pending in the Court of the Chief Judicial Magistrate, Thrissur.

(2.) The aforesaid case is one instituted upon the complaint (Annexure-K) filed by the first respondent (hereinafter referred to also as 'the complainant'). The offence alleged against the petitioner is punishable under Section 500 of the Indian Penal Code.

(3.) The petitioner was a Professor in the St.Thomas College, Thrissur. He was the Chairman of the company by name M/s. Cherupushpam Kuries (hereinafter referred to as 'the company'). The complainant was the Deputy Chairman and a Legal Advisor of the company.