SHAIJU P.R. Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner states that he has been arrayed as the 2nd accused in Crime No.1072/2023 of the Cherthala Police Station. In the aforesaid case, he is accused of having committed offence punishable under Ss. 379, 406, 420 r/w Sec. 34 IPC.

(2.) The petitioner has approached this Court seeking to quash CMP No.3253/2023 on the files of the Judicial First Class Magistrate Court-I, Cherthala, which has been filed by the party respondent seeking issuance of directions to the investigating officer to seize the bus bearing Reg. No. KL-32-K-1040.

(3.) Sri. Mathew Kuriakose, the learned counsel, submits that the production of the bus is not required and the attempt is only to harass the petitioner herein.