K.P. ALIYAR Vs. STATE OF KERALA

JUDGEMENT

(1.) This Criminal Miscellaneous Case has been filed under Sec. 482 of the Code of Criminal Procedure ('Cr.P.C' for short) by the sole accused in C.C.No.1275/2023 pending before the Judicial First Class Magistrate Court-I, Perumbavoor, with the prayers to allow this Criminal Miscellaneous Case and quash Annexure 1 final report against the petitioner in the above case.

(2.) Heard the learned counsel for the petitioner/accused and the learned Public Prosecutor in detail. Perused Annexure 1 final report and the relevant documents.

(3.) In this matter the prosecution allegation is that at about 1.30 p.m on 17/2/2021, the accused, who is the employer of the defacto complainant, abused her at the office cabin arose out of animosity since she joined the labour union and persuaded other staff to join the trade union.