CLARAMMA THOMAS Vs. K.M. THOMAS KURUMULLUTHADATHIL HOUSE

JUDGEMENT

(1.) The accused in S.T.No.92/2014 on the file of the Judicial First Class Magistrate Court-III, Kottayam is the petitioner in this petition, filed under Sec. 482 of Cr.P.C. to quash Annexure A3 and A4 orders.

(2.) Complainant in the above case is the first respondent and the State of Kerala is the second respondent herein.

(3.) Heard the learned counsel for the petitioner as well as the learned counsel for the first respondent and the learned Public Prosecutor appearing for the State.