SALEEM NADUTHODI Vs. STATE OF KERALA

JUDGEMENT

(1.) The order of a learned Magistrate accepting a report by the Investigating agency under Sec. 173(2) Cr.PC and dropping the proceedings is under challenge at the instance of the defacto complainant.

(2.) The facts leading to the Criminal Revision Petition are as follows:

(3.) I have heard the learned Senior Counsel for the petitioner, the learned counsel for respondent No.2 and the learned Public Prosecutor.