VINOD 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, 1973, to quash all further proceedings in Annexure-B Final Report in Crime No.255/2014 of Vanchiyoor Police Station, now pending as C.C.No.451/2014 before the Judicial First Class Magistrate Court-XI, Thiruvananthapuram. Petitioner herein is the sole accused in the above case.

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

(3.) In this matter, offences punishable under Ss. 323, 324, 354, 506(ii) and 294(b) of IPC are alleged to have been committed by the petitioner.