(1.) This Crl M C has been filed under Sec. 482 of the Code of Criminal Procedure, seeking the following reliefs;
(2.) Heard the learned Counsel for the petitioner and the learned Counsel appering for the 2nd respondent/de-facto complainant.
(3.) In this matter, a private complaint, copy of which is produced as Annexure A1, was filed before the Judicial First Class Magistrate II, Mavelikkara, by the complainant/2nd respondent herein, alleging that the accused herein committed the offences punishable under Ss. 294(b), 323 and 354 of IPC. The learned Magistrate recorded the sworn statement of the complainant and two witnesses while conducting enquiry contemplated under Sec. 202 of Cr.PC. Thereafter, the learned Magistrate passed an order on 23/7/2016, which is as under: