UMMER P.M. Vs. STATE OF KERALA

JUDGEMENT

(1.) This Criminal Miscellaneous Case has been filed by the petitioner under Sec. 482 of the Code of Criminal Procedure, to quash all further proceedings pursuant to Annexure-A FIR and Annexure-B Final Report in Crime No.538/2022 of Edavanna Police Station, Malappuram, now pending as C.C. No.705/2022 on the files of the Chief Judicial Magistrate Court, Manjer.

(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. 498A and 406 red with 34 of the IPC.