JOHN CHANDY Vs. STATE OF KERALA

JUDGEMENT

(1.) PETITIONS filed under Section 482 of the Code of Criminal Procedure.

(2.) CRL . M.C. No. 3069 of 2012 is taken as the leading case. Parties are hereinafter referred to as the petitioners and respondents.

(3.) HEARD the learned counsel for the petitioners and the learned counsel for the additional 3rd respondent/defacto complainant. Learned Public Prosecutor is also heard.