SHIJO K.J. 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 Annexure A1 Final Report and all further proceedings in C.P.No.9/2023 on the files of the Judicial First Class Magistrate Court-IX, Ernakulam, arose out of Crime No.330/2023 of Palarivattom Police Station, Ernakulam. The petitioner herein is the sole accused in the above crime.

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

(3.) In this matter, offences punishable under Sec. 308 of IPC and Sec. 185 of the Motor Vehicles Act are alleged to have been committed by the accused.