STALIN.S Vs. RAJEEV

JUDGEMENT

(1.) This is a proceedings under Section 482 of the Code of Criminal Procedure for quashing Annexure - IV First Information Report and all further proceedings in Crime No.1265 of 2019 of Thrissur East Police Station. Annexure - IV First Information Report is one registered pursuant to a complaint preferred by M/s.Rasmi Play School which was made over for investigation under Section 156(3) of the Code of Criminal Procedure under sections 420 , 120B and 34 of the Indian penal code.

(2.) Heard the learned counsel for the petitioners as also the learned Public Prosecutor.

(3.) The learned counsel for the petitioners contended that the complaint does not make out the offences alleged and the uncontroverted allegations would only show that the dispute is of civil nature.