GEEVERGHESE THOMAS Vs. CHACKO JOSEPH

JUDGEMENT

(1.) This is a petition under Art.227 of the Constitution by the accused in C.C. No. 269 of 1955 on the file of the Court of the First Class Magistrate, Changanacherry. The respondent is the complainant in the said case.

(2.) Para.2, 3 and 4 of the affidavit filed in support of the petition read as follows:

(3.) In the affidavit on behalf of the respondent the allegations in Para.2 were admitted; but regarding the allegations in Para.3 he said that they were not true and that the books recovered by the Police were recovered from the place described in the search warrant which is the residential house of the petitioner. He also stated that: