SRI. R. VIJITH Vs. STATE

JUDGEMENT

(1.) The second respondent personally present before the court along with her mother. Learned High Court Government Pleader takes notice for respondent No.1 - State.

(2.) Heard the learned counsel for the petitioner and the learned High Court Government Pleader for the first respondent State as well as the second respondent, who is personally present before the court. Perused the records.

(3.) The learned counsel for the petitioner strenuously contends that no opportunity has been given to the petitioner to argue the matter on the discharge application filed by him. Secondly, it is contended that the learned trial Judge has not even looked into the materials on record and also the grounds urged in the application while disposing of the petition u/s.227 of Cr.P.C ..