A. ANOOP Vs. BABY JOSEPH

JUDGEMENT

(1.) This petition has been filed under Sec. 482 of the Criminal Procedural Code (for short 'the Cr.P.C' hereinafter). The prayer in this petition is to quash Annexure- A1 complaint and further proceedings thereafter, now pending as C.C. No. 1584/2015, before the Judicial First Class Magistrate Court, Kalady.

(2.) Heard the learned counsel for the petitioner, learned counsel appearing for the defacto complainant and the learned Public Prosecutor in detail.

(3.) Background facts: