JAYAPRAKASH P.P. Vs. SHEEBA REVI

JUDGEMENT

(1.) The petitioner, the sole accused in C.C.No.990 of 2019 on the file of the Judicial First Class Magistrate Court-I, Kottayam, which arises from Crime No.629 of 2019 of the Manarkad Police Station, Kottayam, seeks to quash the Final Report and all further proceedings.

(2.) The petitioner faces charges under Ss. 354-D and 509 of the Indian Penal Code.

(3.) The prosecution case was initiated based on the First Information Statement lodged by respondent No.1, who was then employed as Zilla Zainik Welfare Officer at the District Office, Kottayam. The petitioner was employed as Assistant Zilla Zainik Welfare Officer in the Office.