MARY DAS Vs. STATE OF KERALA

JUDGEMENT

(1.) The orders under challenge in this Crl.M.C are the impugned Annexure - B order dated 6.9.2012 passed by the Judicial First Class Magistrate Court, Chalakkudy as well as Annexure - C revisional order dated 16.3.2015 passed by the I Additional Sessions Court, Thrissur. Annexure - B is the order rejecting the plea made by the prosecutor concerned seeking permission to withdraw the impugned criminal proceedings in C.C.No. 474/2011 in which the petitioner herein is an accused for offence punishable under S.279, S.337 & S.338 of IPC. The impugned Annexure - B order reads as follows:

(2.) Aggrieved by this order, the petitioner has filed Criminal Revision Petition invoking the revisional remedy which culminated in Annexure - C order.

(3.) Heard Sri. N. M. Madhu, learned counsel for the petitioner and the learned Public Prosecutor.