LAWS(KER)-2017-11-417

BIJU E B Vs. ANIMON ALEXANDER

Decided On November 14, 2017
Biju E B Appellant
V/S
Animon Alexander Respondents

JUDGEMENT

(1.) The prayers in this Original Petition (Criminal) filed under the enabling provisions in Article 227 of the Constitution of India are as follows :

(2.) Heard Smt.Gisa Susan Thomas, learned counsel appearing for the petitioner/accused, and Sri.Saigi Jacob Palatty, learned prosecutor appearing for R2/State.

(3.) In the nature of the orders proposed to be passed in this Original Petition, notice to R1/complainant will stand dispensed with.