JOHNSON MATHEW Vs. STATE OF KERALA

JUDGEMENT

(1.) This Criminal Miscellaneous Case has been filed under Sec. 482 of the Code of Criminal Procedure, 1973, to quash all further proceedings pursuant to Annexure.A2 Charge Sheet in Crime No.2511/2020 of Koipuram Police Station, Pathanamthitta, now pending as C.C. No.378/2022 on the files of the Judicial First Class Magistrate Court-II, Pathanamthitta. The petitioners herein are accused Nos.1 to 3 in the above case.

(2.) Heard the learned counsel for the petitioners, 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. 294(b), 323, 354 read with 34 of Indian Penal Code.