P. MUHAMMED NIZAM 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 A2 Final Report and all further proceedings thereof now pending as S.C.No.323/2016 on the files of the Sessions Court, Thalassery, arose out of Crime No.489/2014 of Edakkad Police Station, Kannur.

(2.) Heard the learned counsel for the petitioners and the learned Public Prosecutor in detail. Perused Annexure A2 final report along with the relevant documents form part of the case diary.

(3.) The prosecution allegation in precise form is that the parents and the grandfather of a minor child, taken the minor child to Muzhappilangad Drive in Beach, under the management of Tourism Department, and then they allowed the minor to have parasailing with an intend to create mental stress to the child. On this premise, crime registered and investigated. Finally, A2 final report was filed alleging commission of offence punishable under Sec. 23 of the Juvenile Justice (Care and Protection of Children) Act, 2000 (hereinafter referred to as the 'Act, 2000').