ANAS 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 1 Final Report and all further proceedings in C.C.No.502/2016 on the files of the Judicial First Class Magistrate Court-I, Adoor, arose out of Crime No.1651/2015 of Enathu police station, Pathanamthitta District.

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

(3.) In this matter, prosecution alleges commission of offences punishable under Ss. 294(b), 341, 323, 506(i) r/w Sec. 34 of the IPC.