M.V. JOSEPH Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl.M.C. has been filed under Sec. 482 of the Code of Criminal Procedure and the prayers in the petition are as under:

(2.) Heard the learned counsel for the petitioner and the learned Public Prosecutor in detail.

(3.) Perused the records along with the decisions cited by the learned counsel for the petitioner.