ISMAIL Vs. STATE OF KERALA

JUDGEMENT

(1.) The prayers in the aforecaptioned Criminal Revision Petitioner Case filed under Secs. 397 and 401 of the Code of Criminal Procedure, 1973, are as follows:

(2.) Heard Sri.Vinay Ramdas, learned counsel appearing for the petitioner (complainant), Sri.Saigi Jacob Palatty, learned Prosecutor appearing for R-1 State, Sri.K.V.Anil Kumar, learned counsel appearing for R-2 and Sri.M.R.Sudheendran, learned counsel appearing for R-3. Though notice process on R-4 has been duly completed, there is no appearance for that party.

(3.) The gist of the allegations in Anx. A-1 complaint is as follows: