VASUDEVAN NAMBOODIRI Vs. STATE OF KERALA

JUDGEMENT

(1.) This is a petition filed under Sec. 482 of the Code of Criminal Procedure (Rs. Cr.P.C.' for short), to quash all the further proceedings in CC.No.301/2022 on the files of JFCM, Malappuram arising out of Crime No.593/2004 of Kondotty Police Station, Malappuram District.

(2.) Heard the learned counsel for the petitioner and the learned Public Prosecutor in detail. Perused the records available.

(3.) In this case, the prosecution alleges commission of offence under Sec. 497 of Indian Penal Code (for short "IPC") by the accused.