SUBAIR Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner has invoked the jurisdiction under Sec. 482 Cr.P.C to quash all proceedings against him.

(2.) Petitioner is the 2nd accused in S.C.No.237/2019 on the files of the Assistant Sessions Court, Vatakara, arising out of Crime No.322/2011 of Nadapuram Police Station, registered for the offences under Ss. 341, 324, 506(ii), 427 and 308 of the Indian Penal Code, 1860. Respondents 2nd and 3rd are the defacto complainant and the injured witness.

(3.) Heard the learned counsel for the petitioner and the learned counsel for the respondents, apart from the learned Public Prosecutor.