THOUFEEK MUHAMMED Vs. STATE OF KERALA

JUDGEMENT

(1.) This Criminal Miscellaneous Case has been filed under Sec. 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023, to quash all further proceedings pursuant to Annexure.A1 FIR in Crime No.555/2024 of Pangode Police Station, Thiruvananthapuram. The petitioner is the accused in the above case.

(2.) Heard the learned counsel for the petitioner, the learned counsel appearing for the defacto complainants and the learned Public Prosecutor.

(3.) In this matter, prosecution alleges commission of offences punishable under Ss. 341 and 294(b) of Indian Penal Code.