(1.) The petitioner herein is the respondent in M.C. No.46/2019 on the files of the Judicial First Class Magistrate Court, Kunnamkulam. This petition has been filed to quash Annexure A petition/complaint pending as M.C. No.46/2019 on the files of Judicial First Class Magistrate Court, Kunnamkulam.
(2.) Heard the learned counsel for the petitioner, the learned Public Prosecutor and the learned counsel appearing for the respondent/original complainant in detail.
(3.) The parties herein will be referred to as petitioner and respondent with reference to their status in the original complaint.