RAJESH GOPALAKRISHNAN Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner has invoked the jurisdiction under Sec. 482 Cr.P.C to quash all proceedings against him.

(2.) Petitioner is the sole accused in C.C.No.910/2017 on the files of the Judicial First Class Magistrate Court, Angamaly, arising out of Crime No.1865/2017 of Angamaly Police station, Ernakulam, registered for the offences under Ss. 341 and 323 of the Indian Penal Code, 1860. Second respondent is the defacto complainant.

(3.) According to the prosecution, on 11/7/2017, the accused had, restrained the defacto complainant and assaulted him and thereby committed the offences alleged.