RADHAKRISHNAN Vs. STATE OF KERALA

JUDGEMENT

(1.) THE petitioner is the accused in C.C. 1939/2013 on the file of Judicial First Class Magistrate Court, Palakkad. The prayer in the petition is to quash the proceedings in the criminal case on the ground that there is no acceptable evidence to prove the allegations against the petitioner. According to the petitioner, the materials relied on by the prosecution do not disclose commission of the offences.

(2.) HEARD the learned counsel for the petitioner and the learned Public Prosecutor.