AISWARYA C.M. Vs. STATE OF KERALA

JUDGEMENT

(1.) THIS petition under Section 482 of the Code of Criminal Procedure, is filed seeking a direction to the third respondent to register a crime in pursuance to Annexure C complaint. The learned Government Pleader after taking instruction would submit that a case as Crime No.608/2012 of Nadakkavu Police Station was registered. Therefore, this petition has become infructuous. In the result, this petition is dismissed as infrutuous.