JIBY EAPEN Vs. STATE OF KERALA

JUDGEMENT

(1.) This petition has been filed under Sec. 482 of the Code of Criminal Procedure, to quash final report in Crime No.1342/2017 of Edathwa Police Station, now pending as C.C.No.49/2022 before the Judicial First Class Magistrate Court, Ambalapuzha.

(2.) Heard the learned counsel for the petitioners as well as the learned Public Prosecutor and also heard Adv.Sri.A.L.Navaneeth Krishnan, appearing for respondents 3 to 6.

(3.) In this matter, it is submitted by the learned Public Prosecutor that, CW1 is no more. The legal representative of CW1 is the 3rd respondent. Respondents 4 to 6 are the witnesses in this matter.