BALAMURALY G Vs. VINOD T R

JUDGEMENT

(1.) This Revision Petition under Sec. 397 read with 401 of the Code of Criminal Procedure, 1973 is filed by the complainant in C.M.P.No.609 of 2023 on the files of the Judicial Magistrate of the First Class-I, Kanjirappally. As per the order dtd. 16/6/2023, the said complaint was dismissed under Sec. 203 of the Code. The petitioner challenges the said order in this revision petition.

(2.) Notice was duly served on the 1st respondent. He did not choose to appear before this Court.

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