LAWS(KER)-2017-9-62

SONY AUGUSTINE Vs. STATE OF KERALA

Decided On September 18, 2017
Sony Augustine Appellant
V/S
STATE OF KERALA Respondents

JUDGEMENT

(1.) This is an application to quash the complaint and the order of the court below taking cognizance in CC 106/2013 on the files of the Chief Judicial Magistrate Court, Alappuzha.

(2.) The facts necessary for consideration of this case is as follows:

(3.) I heard the learned counsel on both sides.