JAIS PEETHAMBARAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The above Writ Petition (Crl.) is filed with following prayers:

(2.) The petitioner is the complainant in Ext.P1 private complaint filed before the Judicial First Class Magistrate, Adimaly. A perusal of Ext.P4 order sheet will show that the learned Magistrate forwarded the complaint to the Station House Officer under Sec.156(3) Cr.P.C. Thereafter, the Station House Officer without registering a case, submitted Ext.P2 report, in which it is stated that no offence is made out. Based on that report, the learned Magistrate has not passed any order.

(3.) Heard the learned counsel for the petitioner and the learned Public Prosecutor.