PRAKASH Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioners have invoked the jurisdiction under Sec. 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023 to quash all proceedings against them.

(2.) Petitioners are the accused in C.C.No.774/2024 on the files of the Judicial First Class Magistrate Court-I, Thiruvananthapuram, arising out of Crime No.906/2024 of Karamana Police Station, registered for the offences under Ss. 3(5), 305(a) and 332(c) of the Bharatiya Nyaya Sanhita, 2023. Second respondent is the defacto complainant.

(3.) According to the prosecution, the accused had, on 30/7/2024, with the intention to commit theft, stolen a home security camera worth Rs.4,500.00, which was kept for display in the my G showroom, and thereby committed the offences alleged.