SHOBHA RANI Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is the daughter of the accused in C.C. No. 570/2014 on the files of the Court of the Judicial

(2.) Heard both sides.

(3.) I have also gone through Annexure-E witness schedule. Annexure-E witness schedule does not state any reason for seeking for issuance of summons to the petitioner. Thereupon, Annexure-G order was passed by the court below directing the second respondent to file a fresh witness schedule. Thereafter, the second respondent filed Annexure-H witness schedule mentioning the name and address of the petitioner.