FAZID Vs. XXXXXX

JUDGEMENT

(1.) This Criminal Revision Petition has been filed under Sec. 397 r/w Sec. 401 of Cr.P.C. The revision petitioners are the accused Nos.1 to 4 in C.C.No.1375/2021 on the files of the Judicial First Class Magistrate Court, Irinjalakkuda, where the prosecution alleges commission of the offences punishable under Ss. 323, 324, 294(b), 354, 354-A(1), 354-C, 406 and 498A r/w Sec. 34 of IPC.

(2.) Heard the learned counsel for the revision petitioners, the learned counsel for the 1st respondent and the learned Public Prosecutor.

(3.) In this matter, Crl.M.P.No.4176/2023 was filed by the petitioners before the Magistrate Court seeking discharge on the allegations that no offences are made out from the prosecution records. It is submitted by the learned counsel for the revision petitioners that going by the order impugned, the same is not a reasoned order and nothing stated in the order to justify the dismissal of the discharge petition. He also submitted that the petitioners deserve discharge for want of sufficient materials to attract the offences alleged as per the prosecution records.