NISHAD MATHEW Vs. STATE OF KERALA

JUDGEMENT

(1.) In this revision petition filed under Ss. 397 and 401 of Cr.P.C., the revision petitioner, who is the accused in C.C.No.154 of 2016 on the file of the Judicial First Class Magistrate Court (N.I.Act cases), Ernakulam dtd. 3/12/2019 is put under challenge. The respondents herein are the State of Kerala as well as the original complainant.

(2.) Heard the learned counsel for the revision petitioner as well as the respondents.

(3.) I would like to refer the parties in this case as complainant and accused for easy reference.