K.V.MATHEW Vs. STATE OF KERALA

JUDGEMENT

(1.) This criminal miscellaneous case has been filed under Sec. 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023, to quash Annexure C Final Report in C.C.No.308/2023 on the files of the Judicial First Class Magistrate Court-I, Vaikom, arose out of Crime No.192/2023 of Kaduthuruthy police station, Kottayam, and all further proceedings thereunder. The petitioner herein is the 1st accused in the above case.

(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. 447, 294(b), 354A(1)(iv), 509 and 506(i) of the Indian Penal Code, are alleged to have been committed by the accused.