M.J.VIJAYAPADMAN Vs. K.R.AJITHKUMAR

JUDGEMENT

(1.) The petitioner is the 1st accused in C.C.No.81/2016 on the file of the Chief Judicial Magistrate Court, Pathanamthitta. The aforesaid Calendar Case was registered based on a private complaint submitted by the 1st respondent herein alleging offences punishable under Ss. 499 and 500 of the Indian Penal Code (IPC).

(2.) The facts which led to the filing of this Crl.M.C. are as follows:

(3.) The learned Chief Judicial Magistrate had taken cognizance of the same and is now pending as C.C.No.81/2014. This Crl.M.C. is filed by the petitioner for quashing the said complaint, which is produced as Annexure-A in the Crl.M.C. and all further proceedings pursuant to the same.