DARVIN DOMINIC Vs. STATE OF KERALA

JUDGEMENT

(1.) This is a petition filed by the petitioner, who is the 1st accused in C.C. No.153/2021 on the files of the Judicial First Class Magistrate Court, Ettumanoor under Section 482 of the Code of Criminal Procedure (for short, 'Cr.P.C.'), seeking quashment of the final report in the above case, arising out of Crime No.216/2021 of Ettumanoor Police Station, Kottayam District in the interest of justice.

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

(3.) In this matter, accused Nos.1 and 2 alleged to have committed offence punishable under Section 498A of the Indian Penal Code (for short 'IPC').