RAHUL 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 all further proceedings pursuant to Annexure.A1 FIR and Annexure.A2 Final Report in Crime No.310/2008 of Thiruvallom Police Station, Thiruvananthapuram, now pending as C.C. No.1263/2010 on the files of the Judicial First Class Magistrate Court-II, 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. 341, 354, 228(A) and 506(i) of Indian Penal Code.