V.B.VENUGOPAL Vs. THE STATEPOLICE CHIEF

JUDGEMENT

(1.) Petitioners, aggrieved by non-consideration of Exts.P5 and P6 applications submitted before the respondents 1 to 3, have approached this Court seeking the following reliefs:

(2.) Heard the learned counsel for the petitioners and the learned Public Prosecutor.

(3.) Petitioners are the defacto complainants in Crime Nos.1203 of 2014 and 265 of 2015 of Vallikunnam Police Station, registered against respondents 5 to 7. The matters are pending in C.C.Nos.171 of 2015 and 824 of 2015 before the Judicial First Class Magistrate Court, Kayamkulam. The offences alleged in one case are under Sections 447 and 427 read with Section 34 and in the other case, Sections 447, 294(b), 427 and 506 (ii) read with Section 34 of the Indian Penal Code.