RAMESAN Vs. STATE OF KERALA

JUDGEMENT

(1.) In this petition filed under Section 482 Code of Criminal Procedure the Petitioner who is the accused in Crime No. 446 of 2010 of Panangad Police Station seeks to quash the proceedings before the Court of the Addl. Chief Judicial Magistrate, (ACJM for short), Ernakulam, on the ground that the said proceedings have been commenced pursuant to Annexure -A1 notice issued by the Sub Inspector without any authority.

(2.) The interesting questions which arise for judicial resolution in this case are:

(3.) The facts leading to the filing of this petition can be summarised as follows: