ISMAIL SAHIB Vs. STATE OF KERALA

JUDGEMENT

(1.) This petition has been filed under Sec. 482 of the Code of Criminal Procedure (hereinafter referred as Cr.P.C. for convenience) to quash Annexure-1 summons dtd. 22/10/2021 issued by the Sub Divisional Magistrate, Adoor in M.C. No.90 of 2021.

(2.) Heard the learned counsel for the petitioner and the learned Public Prosecutor appearing for the State.

(3.) The learned counsel for the petitioner submitted that Annexure-1 summons issued in form No.1 as per Sec. 61 of Cr.P.C. is not in conformity with the procedure laid down in Sec. 111 of Cr.P.C. and Sec. 111 of Cr.P.C. provides the manner in which order under Ss. 107, 108, 109 or 110 of Cr.P.C. to be made.