(1.) The petitioner is the sole accused in Crime No.1095 of 2022 of Kottiyam Police Station, which was registered for the offences punishable under Ss. 294(b), 323, 324, 326 and 427 of IPC.
(2.) The prosecution case is that on 6/10/2022 at about 10.00 hours, the petitioner allegedly abused and hit the nose of the de facto complainant who is none other than his father, with a chair. Annexure-A1 is the FIR. The petitioner is already arrested and has been under judicial custody since 8/10/2022. This Crl.M.C. is filed for quashing all further proceedings pursuant to Crime No.1095 of 2022.
(3.) Heard Sri.C.R.Jayakumar, learned counsel for the petitioner, Sri.C.S.Hrithwik, learned Public Prosecutor for the State and Sri.B.Sibi, learned counsel for the 3rd Respondent.