NAZEER Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is the first accused in C.C. No.1798 of 2015 on the file of the Court of the Judicial First-Class Magistrate-I, Aluva (hereinafter referred to as 'Trial Court'), which originates from Crime No. 823 of 2009, registered by the Aluva East Police Station, Ernakulam, alleging the commission of offences punishable under Ss. 465 and 468 read with Sec. 34 of the Indian Penal Code.

(2.) The petitioner and the second accused filed an application before the Trial Court for discharge contending that the materials collected during investigation do not disclose the commission of the offences alleged against them. By Annexure A2 order, the Trial Court dismissed the application. Aggrieved by Annexure A2 order, the petitioner preferred Crl. R.P. No.21 of 2024 before the Court of the Additional Sessions Judge-VII, Ernakulam (for short, 'Revisional Court'). By the impugned Annexure A1 order, the Revisional Court dismissed the revision petition. It is assailing the correctness and legality of the said order that the present Criminal Miscellaneous Case ('petition', for brevity) is filed.

(3.) I have heard the learned counsel appearing for the petitioner, and the learned Public Prosecutor.