PREMACHANDRAN P. Vs. STATE OF KERALA

JUDGEMENT

(1.) This Criminal Miscellaneous Case has been filed under Sec. 482 of the Code of Criminal Procedure, 1973, to quash the FIR and Final Report in Crime No.390/2018 of Vellarada Police Station, Thiruvananthapuram, now pending as C.C. No.2571/2018 on the files of the Judicial First Class Magistrate Court-III, Neyyattinkara.

(2.) Heard the learned counsel for the petitioner, the learned counsel appearing for the defacto complainant and the learned Public Prosecutor.

(3.) In this matter, prosecution alleges commission of offences punishable under Ss. 294(b), 323 and 324 of the IPC and Sec. 75 of the Juvenile Justice (Care and Protection of Children) Act, 2015.