K ANNE SHAHEER Vs. STATE OF KERALA

JUDGEMENT

(1.) -

(2.) THIS petition is filed to quash Annexure A complaint and all further proceedings initiated on the basis of the said complaint against petitioners.

(3.) PETITIONERS are accused Nos. 1, 2 and 4 to 6 respectively. They seek to quash Annexure A complaint and all further proceedings initiated against them. Learned counsel for petitioners submitted that the complaint in respect of petitioners 1 and 2 is being withdrawn, with liberty to take up all the contentions before the trial court. This is allowed.