G. MOHANDAS Vs. STATE OF KERALA

JUDGEMENT

(1.) Heard.

(2.) Leave granted.

(3.) The appellant herein has approached this Court seeking exercise of jurisdiction under Article 136 of the Constitution of India for assailing the final judgment and order dtd. 16/1/2024, passed by the learned Single Judge of the High Court of Kerala at Ernakulam[Hereinafter, referred to as the "High Court".] in Criminal Miscellaneous Case No. 330 of 2021, whereby the petition filed by the appellant herein under Sec. 482 of the Code of Criminal Procedure, 1973,[Hereinafter, referred to as the "CrPC".] seeking quashing of the FIR[FIR No. 03/2009/SIU-1.], was dismissed.