HEMA Vs. STATE OF KERALA

JUDGEMENT

(1.) THIS is an application filed by the petitioner to quash the order in Crl.M.P.No.6463/2012 in CC.526/2010 of Judicial First Class Magistrate Court -I, Haripad under section 482 of Code of Criminal Procedure. (herein after called the Code)

(2.) IT is alleged in the petition that, petitioner is the defacto complainant in CC.526/2010, on the file of the Judicial First Class Magistrate Court -I, Haripad. She is aggrieved by the order of the Judicial First Class Magistrate Court -I, Haripad in not ordering summons to the second respondent who is working abroad through Indian Embassy.

(3.) A report has been called for from the Judicial First Class Magistrate Court -I, Haripad as per order dated 23.07.2014 as directed by this court and the learned Magistrate has sent a report which reads as follows: -