SANTHOSH KUMAR G.L. 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 pursuant to Annexure.A FIR in Crime No.645/2024 of Pothencode Police Station, Thiruvananthapuram. The petitioner herein is the sole 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. 341, 294(b), 447 and 354 of Indian Penal Code.