S DEEPAK Vs. STATE OF KERALA

JUDGEMENT

(1.) This is a petition filed under Sec. 482 of the Code of Criminal Procedure (hereinafter referred as 'Cr.P.C' for convenience) to set aside the order in Unnumbered Criminal Revision Petition of 2023 dtd. 6/7/2023 on the files of the Sessions Court, Thiruvananthapuram and the order in C.M.P. 3842/2023 in C.C. No.2375/2019 dtd. 20/6/2023 on the files of the Judicial First Class Magistrate Court-XII, Thiruvananthapuram. The petitioner is the sole accused in C.C. No.2375/2019 on the files of the Judicial First Class Magistrate Court-XII, Thiruvananthapuram.

(2.) Heard the learned counsel for the petitioner as well as the learned Public Prosecutor appearing for the 1st respondent/State and the learned counsel appearing for the 2nd respondent/original complainant.

(3.) I would like to refer the parties in this Crl.M.C as 'accused' and 'complainant', for convenience.