SHAFFI MUSALIYAR Vs. STATE OF KERALA

JUDGEMENT

(1.) The revision petition is filed challenging the order passed in CMP No.4137/2015 by the Court of the Judicial First Class Magistrate, Karunagappally, dismissing the complaint filed by the revision petitioner under Sec. 256(1) of the Code of Criminal Procedure, 1973.

(2.) The revision petitioner had filed the above complaint against the respondents 2 to 7, alleging them to have committed the offence under Ss. 463, 468 and 471 read with Sec. 34 of the Indian Penal Code, 1860.

(3.) The revision petitioner asserts that, when the complaint was posted before the court below, there was no representation for the revision petitioner. The learned Magistrate on the finding that there was no representation for the revision petitioner continuously and he was not prepared to give his sworn statement, dismissed the complaint.