POLACHAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is the accused in S.T. No.166/2021 on the files of the Additional Chief Judicial Magistrate Court (Special Court for cases related to MPs and MLAs), Ernakulam, which was registered for the offences punishable under Ss. 336 of the Indian Penal Code and also under Sec. 199A of Motor Vehicles Act, 1988.

(2.) The allegation against the petitioner is that, on 6/2/2020 at about 19.30. p.m. the petitioner permitted his minor son, aged 17 years, to drive the motorcycle bearing registration No.KL 63-B-4325, thereby causing danger to the public. Annexure A is the final report submitted by the Police. This Crl.M.C. is filed for quashing all further proceedings pursuant to the same.

(3.) Heard Sri.Biju P.N., learned counsel appearing for the petitioner and Smt.Sreeja V., learned Public Prosecutor appearing for the State.