PASTOR P RAJU Vs. STATE

JUDGEMENT

(1.) THE petitioner Mr. Pastor P. Raju, filed this petition under Section 482 of the Cr. P. C. to call for the records and quash the proceedings initiated against him in Crime No. 8 of 2005 pending on the file of the civil Judge (Junior Division) and Judicial Magistrate First Class, chennapatna.

(2.) THE brief facts leading to this case are that the second respondent-police arrested the petitioner on 15-1-2005 at 6. 30 p. m. on the allegations that the petitioner herein has committed an offence punishable under Section 153-B (1) of the Indian Penal Code, 1860 and produced before the Court below at about 7. 30 p. m. After completion of the routine enquiry, in the absence of any bail application filed by the petitioner, the Court below remanded him to the judicial custody till further orders and still he is in judicial custody but subsequently he filed the bail application under Section 436 of the Cr. P. C. came to be rejected by the Court below. Hence, he preferred this petition to quash the entire proceedings.

(3.) HEARD the argument of the learned Counsel for the petitioner and the learned High Court Government Pleader for respondents 1 and 2.