SAMEER Vs. STATE OF KERALA

JUDGEMENT

(1.) The petition is filed under Sec. 482 of the Code of Criminal Procedure,1973, to quash Annexure-A1 First Information Report[FIR], Annexure-A2 Final report and all further proceedings in C.C.No.386/2019 of the Judicial First Class Magistrate Court, Koyilandy.

(2.) The petitioner is the sole accused in Crime No.74/2019 of the Koyilandy Police Station, Kozhikode, which is registered against him, at the instance of the third respondent, for allegedly committing the offences punishable under Ss. 448, 323, 324, 294(b) and 506 of the Indian Penal Code,1860.

(3.) The crux of the prosecution is that: on 25/1/2019, the accused got infuriated against the third respondent for not paying the full rent. Accordingly, the petitioner assaulted the third respondent using a metal rod. The petitioner also kicked the 4th respondent, the mother of the third respondent and caused injuries to her. He also abused the 5th respondent, the father of the 3rd respondent. Thus, the accused has committed the above offences.