SHANI.C 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 Annexure-III Final Report in S.C. No.539/2021 on the files of the District and Sessions Court, Thalassery. The petitioner herein is the 4th accused in the above case.

(2.) Heard the learned counsel for the petitioner, the learned Public Prosecutor and the learned counsel appearing for the additional 2nd respondent, in detail. Perused the relevant materials available.

(3.) In this matter, the prosecution alleges commission of offences punishable under Ss. 498(A), 306 read with 34 of the Indian Penal Code, by accused Nos. 1 to 4.