PRINCY MOL Vs. STATE OF KERALA

JUDGEMENT

(1.) The accused in CC 93/2022 on the files of the Additional Chief Judicial Magistrate Court, Ernakulam seeks the following relief in this petition filed under Sec. 482 of the Code of Criminal Procedure, 1973:

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

(3.) Even though notice served upon the 2nd respondent/de facto complainant, she did not appear.