SURESH Vs. STATE OF KERALA

JUDGEMENT

(1.) THE petitioner is the accused (wrongfully shown as de facto complainant in the Crl.M.C.) in C.C. 1264/2009 on the file of Judicial First Class Magistrate Court -I, Aluva. He is alleged to have committed offences under sections 294(b), 354 and 506 of IPC. He wants to quash the proceedings in the criminal case on the ground that the materials relied on by the prosecution do not reveal commission of any offence by him.

(2.) HEARD .