ARUN MATHEW THOMAS Vs. STATE OF KERALA

JUDGEMENT

(1.) This Criminal Miscellaneous Case is filed under Sec. 482 of the Code of Criminal Procedure, 1973 ('the Code' for the sake of brevity).

(2.) The petitioner is the accused in ST No. 275/2022 on the file of the Addl.Chief Judicial Magistrate, Ernakulm. The above case is chargesheeted alleging offences punishable under Secs. 113(3)(B) r/w 194(1), 192A(1) of the Motor Vehicles Act and Secs.3 and 5 of the Motor Vehicle Taxation Act and Rule 148 of Motor Vehicle Rules 1989 (Kerala).

(3.) It is submitted that Secs. 82 and 83 Cr.P.C. steps are initiated against the petitioner on the same day and hence, the same is unsustainable.