T.G.NANDAKUMAR Vs. STATE OF KERALA

JUDGEMENT

(1.) THIS is a petition filed under Section 482 of Cr.P.C. seeking to have Annexure A1, FIR quashed.

(2.) THE petitioner is the sole accused in Crime No. 437/CR/OCW -II/EKM for having committed offences punishable under Section 468 and 469 of IPC.

(3.) BEFORE the Apex Court, it appears that the CBI represented that it was not interested in investigating into the matter as it did not involve any serious issue at all.