ALBERT TAURO Vs. STATE OF KERALA

JUDGEMENT

(1.) ACCUSED Nos.1 to 7 in C.C. No.258 of 2011 on the file of the Chief Judicial Magistrate Court, Ernakulam are the petitioners herein. They have approached this Court under Section 482 of the Code of Criminal Procedure with the following prayers: "For these and other grounds permitted to be urged at the time of hearing it is most humbly prayed that this Hon'ble Court may in the interest of justice be pleased to quash the complaint and all further proceedings in C.C.258 of 2011 on the file of the Court of the Chief Judicial Magistrate, Ernakulam.

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

(3.) THE complainant/second respondent initially filed Crl.M.P.No.6589 of 2010 before the Chief Judicial Magistrate Court, Ernakulam. That was forwarded under Section 156(3) of the Code to the Police for investigation. Pursuant to that, Crime No.3535 of 2010 was registered by the Ernakulam Central Police. The offences alleged are under Sections 120(b), 468, 471, 477A and 384 r/w Section 34 of the Indian Penal Code. The case was later transferred to Kadavanthra Police Station and re -numbered as Crime No.1897 of 2010. After investigation, a negative final report was filed under Section 173(2) of the Code. Aggrieved by that the second respondent has approached the learned Chief Judicial Magistrate Court, Ernakulam with a complaint which was marked as Annexure -A.