VIJAYAN Vs. STATE OF KERALA

JUDGEMENT

(1.) This Criminal Miscellaneous Case has been filed under Sec. 482 of the Code of Criminal Procedure and the petitioners are accused Nos.1 and 2 in Crime No.274/2015 of Kadakkal Police Station, Kollam, now pending as C.C.No.471/2016 on the files of Judicial First Class Magistrate Court, Kadakkal.

(2.) The respondents herein are State of Kerala as well as the original complainant.

(3.) Heard the learned counsel for the petitioners as well as the learned Public Prosecutor, in detail.