P V GEORGE Vs. JACOB MATHEWS

JUDGEMENT

(1.) The question to be decided in this Crl. M.C. is whether the Magistrate, after having decided to act and initiated action under Chap.15 of the Crl. P.C. can revert back to Chap.12 of the said Code.

(2.) A few facts, which need for deciding the above said question can be summarised and stated as follows.

(3.) Petitioners are A1, A2 and A9 in C.M.P. No. 8654 of 1993 on the file of the Judicial First Class Magistrate, Thiruvalla, instituted on a private complaint filed on 19-11-1993 for an offence punishable under S.420 read with S.34 I. P.C. In the said complaint 9 persons including these petitioners are shown as accused. A7 and A8 are the daughters of A1 and A2. A9 is the other daughter. A3 to A6 are the close friends of A1.