(1.) The first of the revisions is filed by the State and the other revision is filed by the de facto complainant. In both the revisions the order challenged is the very same order dated 27/06/2008 passed by the Chief Judicial Magistrate, Thiruvananthapuram, in CMP No. 2264 of 2008 in CC 523 of 2008.
(2.) Sr. Advocate Sri. P. G. Thambi, the learned Director General of Prosecutions who is also the Public Prosecutor, High Court of Kerala, made the following submissions before me:
(3.) Advocate Sri. Shaji Thomas, the learned counsel appearing for the de facto complainant / petitioner in Crl. RP No. 2308 of 2008 made the following submissions before me: