K.V. JOSEPH Vs. STATE OF KERALA

JUDGEMENT

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

(2.) AGGRIEVED by the order passed by the learned Judicial First Class Magistrate -I, Pala on C.M.P.Nos.10661 of 2013 and 10723 of 2013 in Crime No.1731 of 2013 of Pala Police Station, the rival claimants before the court below, who sought relief under Section 451 Cr.P.C., have come up in these petitions.

(3.) THE court below dismissed the two applications filed under Section 451 Cr.P.C.