ANIL NATH 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 all further proceedings in Crime No.3362/2017 of Pala Police Station, Kottayam. The petitioner herein is the accused in the above case.

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

(3.) After arguing for a while, when this Court is not inclined to allow the quashment sought for, since there are materials as per the prosecution records to go for trial, prima facie, the learned counsel for the petitioner sought permission to withdraw this Crl.M.C. with liberty to raise his contentions during trial.