ABDULLA KUNHI C.H. Vs. STATE OF KERALA

JUDGEMENT

(1.) This Revision Petition has been filed under Ss. 397 and 401 of Cr.P.C., by the sole accused in C.C.No.89/2018 on the file of the Judicial First Class Magistrate Court-III (Principal Munsiff), Kasaragod arraying the original complainant as the 2nd respondent and State of Kerala as the 1st respondent.

(2.) Heard the learned counsel for the revision petitioner as well as the learned Public Prosecutor on admission. Notice to the 1st respondent stands dispensed with.

(3.) I shall refer the parties in this revision as 'complainant' and 'accused' for easy reference.