RAMLATH 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 A2 Final Report and all further proceedings in C.P.No.12/2022 on the files of the Judicial First Class Magistrate Court-VIII, Ernakulam, arose out of Crime No.1191/2019 of Panangad Police Station, Ernakulam, against the petitioner, who is the 2ndaccused therein.

(2.) Heard the learned counsel for the petitioner and the learned Public Prosecutor. Perused the relevant documents.

(3.) In this matter, offences punishable under Ss. 366, 354(D)(1), 354 and 506 read with Sec. 34 of IPC are alleged to have been committed by accused Nos.1 and 2.