BINU SOMANATHAN 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 B Final Report and all further proceedings in S.C.No.538/2024 on the files of the Sessions Court, Kottayam, arose out of Crime No.724/2024 of Vaikom Police Station, Kottayam. The petitioner herein is the sole accused in the above crime.

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

(3.) In this matter, offences punishable under Sec. 509 of the Indian Penal Code and under Sec. 3(1) (r)(s) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act (POA), 1989, are alleged to have been committed by the accused.