ARUN CHANDRAN Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner has invoked the jurisdiction under Sec. 482 Cr.P.C to quash all proceedings against him.

(2.) Petitioner is the accused in C.C. No.1158 of 2017 on the files of the Judicial Magistrate of First Class-II, Ernakulam, arising out of Crime No.3294 of 2017 of Traffic West Police Station, Ernakulam City, registered for the offences under Ss. 279 and 337 of the Indian Penal Code, 1860. 2nd respondent is the defacto complainant.

(3.) According to the prosecution, the accused had on 6/7/2017 driven a vehicle negligently and collided with the defacto complainant, who was a pedestrian and thereby committed the offences alleged.