BALACHANDRAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The revision petitioner is the sole accused in CC No. 151 of 2011 on the files of the Court of the Judicial Magistrate of First Class - III, Kottayam.

(2.) The above case was charge - sheeted by the Police for the offence under S.465 IPC. The revision petitioner filed CMP No. 3610 of 2013 under S.239 of the Code of Criminal Procedure (for short 'the Code') before the Court below praying for discharge. The Court below dismissed the said petition. Aggrieved by the said order, this revision petition has been filed.

(3.) Heard the learned counsel for the revision petitioner and the learned Public Prosecutor.