TESLA THOMAS Vs. STATE OF KERALA

JUDGEMENT

(1.) The third accused in S.T.No.24/2018 on the file of the Judicial First Class Magistrate Court-III, Irinjalakkuda is the petitioner herein. Respondents herein are the State of Kerala and the original complainant in the above case.

(2.) Heard the learned counsel for the petitioner on admission.

(3.) Considering the short prayer, notice to the other respondents stands dispensed with.