ANOOP KUMAR C Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is the accused in CC No.470/16 on the file of the Judicial Magistrate of the First Class, Kakkanad. The above case is charge sheeted by the Thrikkakara Police against the petitioner alleging offence punishable under Section 167 of the IPC.

(2.) The case was registered based on a complaint filed by Huzoor Shirasthadar from the office of the District Collector alleging that, during the process of allocating funds to 'Janasambarka Programme' organized by the Chief Minister, there was some difference in the amount suggested by the Tahsildar and an enquiry to be conducted by the authorities to find out whether there is any manipulation at the instance of some outsiders. Investigation was conducted by the police and Annexure-II final report was submitted by the court below alleging offence punishable under Sec.167 IPC . The learned Magistrate taken cognizance of the offence and registered the case as CC 470/2016. The petitioner wants to quash the entire proceedings in Annexure-II final report.

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