SASIKALA MENON Vs. STATE OF KERALA

JUDGEMENT

(1.) Crl.M.C.No.6415 of 2022 is a petition filed under Sec. 482 of the Code of Criminal Procedure ('Cr.P.C' for short) to quash Annexure A12 complaint pending as S.T.No.792/2018 before the Judicial First Class Magistrate Court-I, Pala. The same petitioner has filed Crl.M.C.No.6421 of 2022 to quash Annexure-A12 complaint pending as S.T.No.783/2018. The identical prayers in these Crl.M.Cs are as under:

(2.) The petitioner is the accused in the above cases, where the 2nd respondent is the complainant.

(3.) Heard the learned counsel for the petitioner as well as the learned counsel appearing for the 2nd respondent and the learned Public Prosecutor.