C. PREMANANDAKRISHNAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner, the Station House Officer of Guruvayoor temple Police Station, has approached this Court to quash Annexure-2 complaint submitted by the 2nd respondent, numbered as Crl.M.P. No. 1043/2022 on the Judicial First Class Magistrate Court files, Chavakkad and all further proceedings pursuant thereto.

(2.) The facts which led to the filing of this Crl.M.C. are as follows:

(3.) Heard Sri. Suman Chakravarthy, the learned counsel for the petitioner, Sri. Vipin Narayan, the learned Senior Public Prosecutor for the State and Sri. Akhil George, the learned counsel for the 2nd respondent.