RAJESH, S/O VASUDEVAN Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application filed by the 12th accused in Crime No.502/2000 of Kottayam East Police Station now pending as C.P.No.1/2008 of Judicial First Class Magistrate Court-I, Kottayam to quash the proceedings under Section 482 of the Code of Criminal Procedure.

(2.) The case of the petitioner in this petition as as follows:

(3.) The learned counsel for the petitioner submitted that in view of Annexure B and C orders of this Court quashing the proceedings against him in C.P No.19/2004 and S.C No.150/2004, there is no material against the present petitioner to prove the case of the prosecution and as such the same is also liable to be quashed as against the 12th accused, who is the petitioner herein.