NIYAS Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl.M.C. is filed to quash the entire proceedings in C.C.No.101 of 2018 on the file of the Chief Judicial Magistrate Court, Thodupuzha.

(2.) The above case is charge sheeted by the Muttom Police against the petitioner and another alleging offences punishable under Sections 406, 420, 468 and 471 r/w. Section 34 of the Indian Penal Code(IPC).

(3.) The prosecution case in brief is as follows: