FEBIN K. XAVIER Vs. STATE OF KERALA

JUDGEMENT

(1.) THE accused in C.C. No. 825/2006 before the Judicial First Class Magistrate Court -III, Thrissur filed this revision challenging the order in Crl.M.P. No. 144/2014 of that court by filing this petition.

(2.) ORIGINALLY , the second respondent filed a private complaint against the present petitioner alleging commission of the offence under Sections 420, 463 and 464 of the Indian Penal Code alleging that he had forged a promissory note said to have been executed by the second respondent on 7.1.2004 for an amount of Rs. 3,80,000/ - and misusing that promissory note filed a suit for recovery of the amount before the civil court and thereby he had committed the above said offences.

(3.) HEARD the counsel for the revision petitioner and the learned Public Prosecutor appearing for the first respondent and the counsel appearing for the second respondent.