M.B. MOIDEEN KUNJU Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is the accused in C.C. No. 574 of 2016 on the file of the Judicial First Class Magistrate Court-II, Aluva. The cognizance was taken by the learned Magistrate for the offence punishable under Sec. 452 of the Indian Penal Code (IPC,) even though the complaint submitted by the 2nd respondent herein contained the offences punishable under Ss. 406, 420, 294B, 307 and 506(2) of IPC besides the offence under Sec. 452 IPC.

(2.) The case of the petitioner is as follows:

(3.) This Crl. M.C. is filed by the petitioner seeking to quash all further proceedings in C.C. No. 574/2016.