SREENATH 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 all further proceedings pursuant to Annexure A2 FIR in Crime No.980/2021 of Nedumbassery Airport Police Station, Ernakulam. Petitioner herein is the accused in the above case.

(2.) Heard the learned counsel for the petitioner, 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, 294(b), 506, 420, 406 and 34 of the Indian Penal Code.