THULASEEDHARAN 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 against the petitioner pursuant to Annexure A2 Final Report in C.C.No.11/2024 on the files of the Judicial First Class Magistrate Court-IV (Mobile Court), Thiruvananthapuram, arising out of Crime No.1819/2023 of Peroorkada Police Station, Thiruvananthapuram. 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 learned Public Prosecutor.

(3.) In this matter, prosecution alleges commission of offences punishable under Ss. 324 and 506(i) of the Indian Penal Code.