JUDGEMENT
A.BADHARUDEEN,J. -
(1.)These Revision Petitions, filed under Sec. 397 and 401 of the Code of Criminal Procedure (hereinafter referred to as 'Cr.P.C'
for short), are at the instance of the accused in S.T.No.10000/2011
and 10001/2011 on the files of the Judicial First Class Magistrate
Court-IV (Mobile Court), Thiruvananthapuram. The respondents
herein are the original complainant as well as the State of Kerala.
(2.)Heard the learned counsel for the revision petitioner and the learned Public Prosecutor. Notice to the 1 st respondent in both
the revision petitions stands dispensed with.
(3.)I shall refer the parties in these revision petitions as 'complainant' and 'accused' for convenience.
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