PVS MEMORIAL HOSPITAL Vs. DR. SATHEESH IYPE

JUDGEMENT

(1.) This is a petition filed by accused Nos.1 to 7 in CMP No.3280/2019 on the files of Judicial First Class Magistrate Court (Negotiable Instruments Act Cases), Ernakulam, to quash the above CMP (Annexure-A complaint herein) by invoking power under Sec. 482 of the Code of Criminal Procedure (hereinafter referred as 'Cr.P.C.' for convenience).

(2.) Two questions require answer in this matter, are as under:

(3.) Heard the learned counsel for the petitioners as well as the learned Public Prosecutor and the learned counsel appearing for the 1st respondent in detail.