MANOJ Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner has invoked the jurisdiction under Sec. 482 Cr.P.C to quash all proceedings against him.

(2.) Petitioner is the sole accused in Crime No.297/2024 of Viyyoor Police Station, Thrissur, registered for the offences under Ss. 341, 323, 324 and 308 of the Indian Penal Code, 1860. Second respondent is the defacto complainant.

(3.) According to the prosecution, the accused had, on 30/4/2024, restrained the defacto complainant and assaulted him, and thereby committed the offences alleged.