XXXXXXXXXX Vs. STATE OF KERALA

JUDGEMENT

(1.) This Criminal Miscellaneous Case has been filed under Sec. 482 of the Code of Criminal Procedure (Cr.P.C. for short hereinafter), by the accused, in Crime No.975/2019 of Ernakulam North Police Station, now pending as S.C.No.736/2019 on the files of the Assistant Sessions Court-II, Ernakulam, to quash the entire proceedings.

(2.) Heard the learned counsel for the petitioner and the learned Public Prosecutor in detail. Perused the relevant documents.

(3.) Here the prosecution alleges commission of offences punishable under Ss. 354A(1)(ii) and 370(1)(b) of the Indian Penal Code (IPC for short hereinafter) by the accused.