NANDAKUMAR S. Vs. STATE OF KERALA

JUDGEMENT

(1.) This is a petition filed under Sec. 482 of the Code of Criminal Procedure (hereinafter referred as 'Cr.P.C' for convenience) and the following prayers are sought for:

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

(3.) It is submitted by the learned counsel for the petitioner that, M.C.No. 38 of 2022, wherein the petitioner is the respondent is posted for ex-parte order on 16/5/2023. It is submitted further that, even though the petitioner filed Crl.M.P. No. 1 of 2023 in M.C. No. 38 of 2022 on 9/5/2023, the said petition was dismissed on the same day and the certified copy of the said order not so far issued.