HARRIS Vs. KANNAN

JUDGEMENT

(1.) Crl.M.C.No.2622/2022 has been filed under Sec. 482 of the Code of Criminal Procedure, 1973 (hrereinafter referred to as 'Cr.P.C' for short), by the 3rd accused in CP No.58/2021, to quash Annexure 4 protest complaint and all further proceedings thereto, now pending as CP No.58/2021 on the files of the Judicial First Class Magistrate Court, Wadakkancherry.

(2.) Similarly, Crl.M.C.No.1488/2024 has been filed under Sec. 482 of Cr.P.C. by accused Nos.1 and 2 in CP No.58/2021 to quash Annexure D protest complaint and all further proceedings thereto, now pending as CP.No.58/2021 on the files of the Judicial First Class Magistrate Court, Wadakkancherry.

(3.) Heard the learned counsel for the petitioners, the learned counsel appearing for the de facto complainant and the learned Public Prosecutor.