ROSHAN MATHEW Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl.M.C has been filed to quash all further proceedings in C.C.No.803/2018 on the file of the Judicial First Class Magistrate Court, Ranni (for short 'the court below').

(2.) The petitioner is the accused. The 4th respondent is the de facto complainant.

(3.) The offences alleged against the petitioner are punishable under Ss. 451, 294(b), 323 and 427 of IPC.