MURALEEDHARAN 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 all further proceedings pursuant to Annexure A1 FIR and Annexure A2 Final Report in Crime No.505/2023 of Chittur Police Station, Palakkad, now pending as C.C.No.548/2023 on the files of the Judicial Magistrate of First Class, Chittur. Petitioner herein is the accused in the above case.

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

(3.) In this matter, prosecution alleges commission of offences punishable under Ss. 341, 323, 324 and 355 of the Indian Penal Code.