SUJITH A.V. Vs. STATE OF KERALA

JUDGEMENT

(1.) This is a petition filed under Sec. 482 of the Code of Criminal Procedure (hereinafter referred to as 'Cr.P.C' for short) by the petitioner, who is the accused in S.T.No.1457/2018 on the file of the Judicial Magistrate of First Class (Special Court) For Trial of Cases, Kozhikode, for the following relief:

(2.) In this petition, the petitioner impugns Annexure 4 order in Crl.M.P.No.479/2022 in S.T.No.1457/2018 dtd. 4/8/2022 as well as Annexure 5 order in Crl.R.P.No.46/2022 dtd. 27/10/2022 on the files of the Sessions Court, Kozhikode.

(3.) Heard the learned counsel for the petitioner as well as the learned Public Prosecutor, appearing for the 1st respondent. Notice to the 2nd respondent stands dispensed with.