GEETHARANII AND OTHERS Vs. STATE OF KERALA, REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF KERALA, ERNAKULAM, AND OTHERS

JUDGEMENT

(1.) Aggrieved by order passed by the Judicial First Class Magistrate Court-I, Cherthala on C.M.P.No.1315 of 2017 in C.C.No.950 of 2017, refusing to discharge the accused, he has come up before this Court under section 397 and 401 Cr.P.C., 1973

(2.) Heard the learned counsel for the petitioners and Additional 2nd respondent. Learned Public Prosecutor is also heard.

(3.) Additional 2nd respondent preferred a private complaint before the Judicial First Class Magistrate Court-I, Cherthala, alleging offence punishable under Section 420 read with Section 34 IPC. The complaint was forwarded for investigation. After investigation, Annexure-A final report was filed, implicating the petitioners in the crime and charging them for the aforesaid offences.