DILEEP J. 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 Charge sheet dtd. 25/9/2021 and all other proceedings in Crime No.1372/2021 of Kundara Police Station, now pending as C.C. No.1899/2021 on the files of the Judicial Magistrate Court-I, Kollam against the accused/Petitioner.

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

(3.) In this matter, offences punishable under Ss. 506, 294(b) and 323 of IPC are alleged to have been committed by the accused.