AJESH 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.2203/2021 on the files of the Judicial First Class Magistrate Court, Kodungalloor, arising out of Crime No.1244/2021 of Kodungalloor Police Station, registered for the offences under Ss. 341, 323 and 324 of the Indian Penal Code, 1860. The 3rd 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.