SUDARSHAN Vs. STATE OF KERALA

JUDGEMENT

(1.) PETITIONS filed under Section 482 of the Code of Criminal Procedure (in short, "Cr.P.C.").

(2.) CONTESTING parties in all these petitions are the same. Petitioner is the 1st accused in three separate private complaints filed by the 2nd respondent before the Courts of Magistrates in Kozhikode.

(3.) HEARD the learned counsel for the petitioner and the learned counsel for the complainant. Learned Public Prosecutor is also heard.