RAMESH Vs. JYOTHI MARUTHIYODAN

JUDGEMENT

(1.) This revision petition has been filed under Ss. 397 and 401 of Code of Criminal Procedure (hereinafter referred as 'Cr.P.C.' for convenience) challenging the judgment dtd. 12/11/2019 in Crl. Appeal No.102/2019 on the files of the Sessions Court, Thalassery arose out of the order dtd. 11/9/2018 in M.C. No.37/2014 on the files of the Judicial First Class Magistrate Court, Taliparamba. The revision petitioner herein is the respondent and 1strespondent herein is the petitioner in the M.C.

(2.) Heard the learned counsel for the revision petitioner and the learned Public Prosecutor, in detail. Though, notice was served to the 1strespondent, she did not appear. Perused the impugned order and relevant materials available.

(3.) The parties in this revision petition will be referred as 'petitioner' and 'respondent' relegating their status before the trial court.