K.S.AJIKUMAR Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is the complainant in S.T. No. 1/2018 on the files of the court below.

(2.) The accused filed Crl.MP No. 140 of 2018 before the court below under Section 205 Cr.P.C., praying for granting exemption to the accused from personal appearance before the court below. The court below as per Annexure-A order allowed the said petition, against which this Crl.M.C. has been filed.

(3.) Heard the learned counsel for the petitioner.