AHAMMAD KABEER Vs. STATE OF KERALA

JUDGEMENT

(1.) This is an application filed by the petitioner to quash Annexure-A order issued by the Sub Divisional Magistrate, Kollam under Section 482 of the Code of Criminal Procedure.

(2.) It is alleged in the petition that Annexure-A order dated 21.12.2013 is issued against the petitioner under Section 111 of the Code of Criminal Procedure on the basis of vague allegations. There is nothing mentioned in that order regarding the information received,which prompted the second respondent to issue Annexure-A order. So the petitioner has no other remedy except to approach this Court seeking the following relief:

(3.) This Court has called for a report from the Sub Divisional Magistrate namely the second respondent regarding the circumstances which warranted issuance of Annexure-A order, for which a statement has been filed through Senior Superintendent of that office which reads as follows: