PRASANTH Vs. STATE OF KERALA

JUDGEMENT

(1.) The above Criminal Miscellaneous Case is filed to quash the entire proceedings in C.C.No.882 of 2012 on the file of the Judicial Magistrate of the First Class-II, Thiruvananthapuram. The above case is charge sheeted by the Sub Inspector of Police, Fort Police Station, Thiruvananthapuram against the petitioner alleging offence punishable under Section 52 of Indian Post Office Act.

(2.) The petitioner is working as GDSMD of the SPC, Thiruvananthapuram. The prosecution case is that the petitioner did not deliver the vehicle registration certificate in respect of the vehicle No.KL-01-AV-5189, which was sent via registered speed post from RT Office, vide EL 104800998. It is alleged that, though the correct address of the addressee was mentioned as "Smt.Syamala, S.D-1, BSNL Staff Quarters, Admn Building Compound, Manacaud PO", the petitioner has served the aforesaid speed post to another person and not to the said Syamala. Hence, it is alleged that the petitioner committed the offence under Section 52 of the Indian Post Office Act, 1898.

(3.) Heard the learned counsel for the petitioner and the Public Prosecutor.