SARFARAS O.T. Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner has invoked the jurisdiction under Sec. 528 of Bharatiya Nagarik Suraksha Sanhita, 2023; to quash all proceedings against him.

(2.) Petitioner is the sole accused in S.C.No.676/2024 on the files of the Addtional Sessions Court-III, Kasaragod, arising out of Crime No.486/2024 of Chandera Police Station, registered for the offences under Ss. 452, 342, 323, 308 and 326 of the Indian Penal Code, 1860. The third respondent is the defacto complainant.

(3.) According to the prosecution, the accused had, on 27/6/2024 trespassed into the shop of the de facto complainant restrained him and assaulted him, and thereby committed the offences alleged.