MONY MATHEW Vs. STATE OF KERALA

JUDGEMENT

(1.) Heard the learned counsel appearing for the petitioner as well as the learned Public Prosecutor.

(2.) It is submitted by the learned counsel appearing for the petitioner that as per Annexure A4 judgment and Annexure A5 Writ Appeal judgment, it was found that, the title over J.C.B referred in Annexure A6 F.I.R, is a subject matter of civil dispute. However, as pointed out by the learned Public Prosecutor, referring to paragraph 13 of Annexure A5 Writ Appeal judgment, now, crime alleging commission of offence under Sec. 379 has been registered

(3.) According to the learned counsel appearing for the petitioner, Annexure-A5 is a false one and therefore the same is liable to be quashed.