SUNIL JACOB Vs. STATE OF KERALA

JUDGEMENT

(1.) In this Revision filed under S.397 read with S.401 CrPC the petitioner (Sunil Jacob - Assistant Commissioner of Police, Mattancherry) who is the 4th accused in CC No. 1288 of 2008 on the file of the Addl. Chief Judicial Magistrate, Ernakulam, challenges the order dated 26/05/2008 passed by the said Magistrate taking cognizance of offences punishable under S.342, S.347, S.465, S.466, S.468, S.469, S.471, S.473, S.474 and S.120B read with S.34 IPC against the petitioner herein and the other 3 accused persons and issuing process against them.

(2.) I heard Adv. Sri. S. Sreekumar the learned counsel appearing for the revision petitioner and Sr. Adv. Sri. K. Ramakumar, the learned counsel appearing for the 2nd respondent / complainant and Sr. Advocate Sri. P. G. Thampi, the learned Public Prosecutor, High Court of Kerala.

(3.) SUMMARY OF THE FACTUAL MATRIX