SHAIJU Vs. STATE OF KERALA AND ORS.

JUDGEMENT

(1.) The revision petitioner is the fifth accused in C.C. No. 2922 of 2014 on the files of the Court of the Judicial Magistrate of First Class, North Paravur.

(2.) The offences alleged in the said case are the offences under Ss. 283 and 188 IPC.

(3.) The summons was issued to the revision petitioner to appear before the court below to answer the above said charge. Aggrieved by the order of the learned magistrate issuing summons to the revision petitioner, this revision petition has been filed.