S.C. BANTWAL Vs. STATE OF KERALA

JUDGEMENT

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

(2.) Petitioner is the 1st accused in C.C. No. 500 of 2008 pending before the Judicial First Class Magistrate Court-I, Kannur. He is called up to answer a charge under Section 304A of the Indian Penal Code (for short, "IPC") with the following allegations as evidenced from Annexure-A6:

(3.) Heard the learned Senior Counsel, Sri. Ramesh Chander for the petitioner and the learned Public Prosecutor.