NISHITH P.M. Vs. STATE OF KERALA

JUDGEMENT

(1.) Nishith P.M, who is the appellant in Crl.Appeal Nos.87/2021, 86/2021 and 88/2021 pending before the Sessions Court, Thalassery, has filed these petitions under Sec. 482 of the Code of Criminal Procedure Code (hereinafter referred to as the 'Cr.P.C' for convenience). The prayer in Crl.M.C.No.2626/2022 is to quash all further proceedings in S.T.No.5/2019 on the file of the Judicial First Class Magistrate Court-II, Thalassery and in Crl.Appeal No.87/2021 on the file of the Sessions Court, Thalassery arising out of the same.

(2.) The prayer in Crl.M.C.No.2627/2022 is to quash all further proceedings in S.T.No.1/2019 on the file of the Judicial First Class Magistrate Court-II, Thalassery and in Crl.Appeal No.86/2021 on the file of the Sessions Court, Thalassery arising out of the same.

(3.) The prayer in Crl.M.C.No.2640/2022 is to quash all further proceedings in S.T.No.6/2019 on the file of the Judicial First Class Magistrate Court-II, Thalassery and in Crl.Appeal No.88/2021 on the file of the Sessions Court, Thalassery arising out of the same.