SUDHEESH BABU Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner in the above Crl.M.Cs is the sole accused in Crime No.280 of 2022 of Thirurangadi Police Station, where he alleged to have committed offences under Ss. 324 and 307 of Indian Penal Code (hereinafter referred to as 'IPC' for convenience) as well as under Ss. 3(1) (s), 3(2) (va) of the Scheduled Caste/Scheduled Tribe (Prevention of Atrocities) Act, 2015 (hereinafter referred to as the 'SC/ST Act' for short). Crl.M.C No.684 of 2022 has been filed under Sec. 482 of the Code of Criminal Procedure (hereinafter referred to as 'Cr.P.C' for short) to quash Annexure 2 order dtd. 20/9/2022 rejecting release of car bearing Registration No.KL 65 P 0790 involved in the above crime.

(2.) Crl.M.C.No.5431 of 2022 has been filed under Sec. 482 of Cr.P.C and the prayer therein is to quash Annexure 1 FIR (in crime No.280/2022 of Thirurangadi Police Station) and all further proceedings initiated by the 2nd respondent acting on the affidavit, filed as Annexure 4 in this case.

(3.) Heard the learned counsel for the petitioner as well as the learned Public Prosecutor. Advocate Rassal Janardhanan appeared for the 2nd respondent.