ABDUL RASHEED K.P. 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 Annexure.A1 Final Report in Crime No.208/2022 of Kannur City Police Station, now pending as C.C. No.799/2022 on the files of the Judicial First Class Magistrate Court-II, Kannur. The petitioner herein is the accused in the above case.

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

(3.) In this matter, prosecution alleges commission of offences punishable under Ss. 341, 323, 324, 294(b) and 354 of Indian Penal Code.