UDAYAKUMAR Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner, who is arrayed as an accused in Crime No.245 of 2022 of Ayiroor Police Station, Thiruvananthapuram, filed this Crl.M.C. to quash the proceedings in Annexure-B FIR.

(2.) Annexure-B FIR was registered on the basis of a private complaint preferred by the 3rd respondent herein before JFCM-I, Varkala, which was forwarded to SHO of Ayiroor Police Station for investigation and report under Sec. 156(3) of Cr.P.C. The petitioner would submit that, the transaction involved is purely civil in nature, and so, criminal prosecution will not lie based on that complaint. So, his prayer is to quash Annexure-B FIR, and the proceedings pursuant thereto.

(3.) Heard learned counsel for the petitioner and learned Senior Counsel appearing for the 3rd respondent.