R. RAJESH Vs. STATE OF KERALA

JUDGEMENT

(1.) Petition filed under Section 482 of the Code of Criminal Procedure (in short, "Cr.P.C.").

(2.) Accused in Crime No.293 of 2012 of Chottanikkara Police Station registered under Section 279 of the Indian Penal Code (in short, "IPC") and Section 3(2)(a) of the Prevention of Damage to Public Property Act, 1984 (in short, "the PDPP Act") seeks quashment of the charge under Section 3(2)(a) of the PDPP Act in Annexure-A4 final report.

(3.) Heard Shri P.N.Sukumaran, learned counsel for the petitioner and Shri Justin Jacob, learned Public Prosecutor.