ARJUN REGHU Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner, who got arrayed as accused No.4 in S.C.No.768 of 2019 pending before the Assistant Sessions Judge, Chengannur, has initiated this proceedings under Sec. 482 of the Code of Criminal Procedure.

(2.) The prayer herein is to quash Annexure A complaint, Annexure B order and all further proceedings pursuant to the same in S.C.No.768 of 2019 pending before the Assistant Sessions Court, Chengannur.

(3.) Heard the learned counsel for the petitioner, the learned Public Prosecutor as well as the learned counsel appearing for the defacto complainant.