BIJU Vs. STATE OF KERALA

JUDGEMENT

(1.) This is a petition, filed under Sec. 482 of the Code of Criminal Procedure (for short 'the Cr.P.C.' hereinafter) and the prayer herein is to quash the First Information Report and incidental proceedings in Crime No.505/2022 of Kuttippuram Police Station.

(2.) Heard the learned counsel for the petitioners as well as the learned Public Prosecutor.

(3.) The learned counsel for the petitioners would urge that the proceedings, based on Annexure A1 First Information Report, are erroneous and the final report filed thereof also is unsustainable.