VAKKACHAN 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 accused in C.C.No.2087 of 2015 on the files of the Judicial First Class Magistrate Court, Tripunithura arising out of Crime No.1055 of 2013 of Hill Palace Police Station registered for the offences under Sec. 420 of the Indian Penal Code, 1860. The 2nd respondent is the defacto complainant.

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