MANOJ Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners are the accused in C.C.No. 1473 of 2015 on the files of the Judicial Magistrate of the First Class-I, Punalur. They filed C.M.P.No.143 of 2021 under Sec. 245(2) of the Code of Criminal Procedure, 1973 (Code) before the learned Magistrate seeking discharge on the ground that no sanction under Sec. 197(1) of the Code was obtained for their prosecution. As per the order dtd. 31/5/2022 that petition was dismissed and the said order is under challenge in this revision petition filed under Sec. 397 read with Sec. 401 of the Code.

(2.) The 2nd respondent is the complainant in C.C.No.1473 of 2015. Pursuant to notice he entered appearance through his learned counsel.

(3.) Heard the learned counsel for the petitioners, the learned Public Prosecutor and the learned counsel for the 2 nd respondent.