HAMRAS MUHAMMED Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner challenges the registration of FIR No. 637/2022 of Varappuzha Police Station. Even though in the FIR, petitioner's name is not included in the array of accused, it was submitted that he is now included as accused No.5.

(2.) According to Sri. Samsudin Panolan, the learned counsel for the petitioner, the allegations in the FIR do not implicate the petitioner as an accused and hence, the proceedings ought to be quashed.

(3.) Sri. Noushad. K.A, the learned Public Prosecutor, on the other hand submitted that the investigation is only at the initial stages and therefore, the FIR ought not to be quashed, which will scuttle the entire investigation.