ABOOBACKER 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 Annexure.A1 FIR and Annexure.A2 Final Report in Crime No.95/2014 of Pookkottumpadam Police Station, Malappuram, now pending as C.C. No.313/2014 on the files of the Judicial First Class Magistrate Court, Nilambur.

(2.) Heard the learned counsel for the petitioners, 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. 354, 323 read with 34 of IPC.