LAWS(KER)-2024-8-155

FR. JOSEPH KUZHINJALIL Vs. VISALAKSHI

Decided On August 06, 2024
Fr. Joseph Kuzhinjalil Appellant
V/S
VISALAKSHI Respondents

JUDGEMENT

(1.) This Criminal Miscellaneous Case has been filed under Sec. 482 of the Code of Criminal Procedure, 1973 (for short, 'the Cr.P.C' hereinafter), by the petitioners, who are accused Nos.1 and 2 in C.C.No.128/2018 on the files of the Judicial First Class Magistrate Court, Sasthamcotta. They seek quashment of the above proceedings.

(2.) Heard Adv.Sri.Jomy George, the learned counsel for the petitioners, Adv.Sri.M.R.Sarin, the learned counsel appearing for the 1st respondent/original complainant, Sri.M.P.Prasanth, the learned Public Prosecutor and also Adv.Sri.Firoz K.M., who is appointed as Amicus Curiae, to assist the Court, to decide the question of law involved in this matter.

(3.) Perused the judgments placed by the learned counsel for the petitioners as well as the learned Amicus Curiae, in detail, in a paper booklet form, along with the complaint, the order taking cognizance and the relevant materials.