SUMESH Vs. STATE OF KERALA

JUDGEMENT

(1.) This petition has been filed under Sec. 482 of the Code of Criminal Procedure to quash Annexure.A charge sheet filed in Crime No.1921/2011 of Perumbavoor Police Station which has been pending as C.C. No.959/2013 before the Judicial First Class Magistrate Court, Perumbavoor.

(2.) The petitioner is the sole accused in the above crime. Respondents are State of Kerala as well as the defacto complainant.

(3.) Heard the learned counsel for the petitioner as well as the learned Public Prosecutor in detail.