AMAL BAIJU Vs. STATE OF KERALA

JUDGEMENT

(1.) This petition is filed under Sec. 482 of the Code of Criminal Procedure, 1973 (for short 'Cr.P.C'.) seeking to quash the final report laid by the investigating officer in Crime No.395/2020 of Thodupuzha Police Station based on which S.C.No.209/2020 was registered on the files of Court of Sessions, Thodupuzha.

(2.) Petitioners are accused Nos.1 and 2 in the aforesaid case. Copy of the final report is produced alongwith the petition on hand as Annexure-A1. Alongwith the petition on hand an affidavit sworn by the second respondent and signed by him is also produced, which is marked as Annexure-A2.

(3.) This Court has called for a signed statement recorded from the second respondent through the jurisdictional SHO. The learned Public Prosecutor has obtained the signed statement so recorded and placed for perusal of this Court.