MOHAMMED SAHEER Vs. STATE OF KERALA

JUDGEMENT

(1.) This Criminal Miscellaneous Case has been filed under Sec. 482 of the Code of Criminal Procedure Code and the prayers in this petition are as under:

(2.) Petitioner is the 2nd accused in Crime No.193/2008 of Chittaar Police Station, now pending as C.C.No.756/2014 on the files of the Judicial First Class Magistrate Court, Ranni.

(3.) Heard the learned counsel for the petitioner as well as the learned Public Prosecutor appearing for the State. Though notice was served upon the 1st respondent, he did not appear.