SUO Vs. RAMLA N.V. AND OTHERS

JUDGEMENT

(1.) The aforecaptioned suo-motu revisional proceedings arise out of the impugned order dated 29.11.2014 rendered by the Judicial First Class Magistrate's Court, Nadapuram, in S.T. No. 1157 of 2010. The details about the origination of these suo-motu proceedings have been dealt with in the order dated 2.8.2017 passed by this Court in these suo-motu proceedings, which reads as follows:

(2.) Pursuant to the abovesaid orders passed by this Court on 2.8.2017, the Registry has prepared the formal Criminal Revision Petition in this matter as Crl. R.P. No. 971 of 2017 (suo-motu). The abovesaid revision was admitted by this Court on 21.8.2017, on which day, Sri. Sasthamangalam S. Ajithkumar, Advocate, has taken notice for R-1 (accused), Sri. Arun Ajay Sankar, Advocate had taken notice for R-2 (complainant) and Sri. Saigi Jacob Palatty, learned Public Prosecutor has taken notice for R-3 (State). Hence it was ordered on 21.8.2017 that the service in the petition is complete and accordingly, the revision petition has been posted for disposal today.

(3.) Heard Sri. Sasthamangalam S. Ajithkumar, learned counsel appearing for R-1 (accused), Sri. Arun Ajay Sankar, learned counsel appearing for R-2 (complainant)and Sri. Saigi Jacob Palatty, learned Prosecutor appearing for R-3 State.