BINOY Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl.M.C. has been filed under Sec. 482 of the Code of Criminal Procedure by the petitioner/accused in C.C. No.212/2020 on the files of the Judicial First Class Magistrate Court-II, Thrissur, to quash the same.

(2.) Heard the learned counsel for the petitioner and the learned Public Prosecutor in detail. Perused the records.

(3.) Here the petitioner and the defacto complainant in Crl.M.C. No.2677/2020 are the parties. In the said case, the allegation was that the accused committed offence under Ss. 498A, 323, 324, 506 and 420 of the Indian Penal Code (IPC for short hereinafter). This Court considered the quashment of the said case and partly allowed the same, holding that the trial for the offences punishable under Ss. 498A, 323, 420 and 506 of IPC shall go on, while quashing proceedings for the other offences.