UNMESH A.K. Vs. STATE OF KERALA

JUDGEMENT

(1.) This appeal is filed under S.341 of the Code of Criminal Procedure, 1973 (for short 'CrPC') by the appellant, aggrieved by the order passed in Crl. MC No. 1647/2011 by the Additional District and Sessions Judge, Fast Track Court No. I, Thrissur holding the view that proceedings under S.340 CrPC will have to be initiated against the appellant for having committed an offence under S.193 IPC.

(2.) The complainant in the Crl. MC is the second respondent herein. This was heard along with Crl. MP No. 3217/2011 filed by the learned counsel for the accused in the case, which was dismissed. The appeal is confined only to the order in Crl. MC No. 1647/2011.

(3.) We heard Shri. T. A. Shaji, learned Senior Counsel for the appellant, learned Special Public Prosecutor Shri. A. Suresan appearing for the first respondent State and Shri. Kaleeswaram Raj, learned counsel appearing for the second respondent.