JOHNSON Vs. STATE OF KERALA

JUDGEMENT

(1.) This Criminal Miscellaneous Case has been filed under Sec. 482 of the Code of Criminal Procedure to quash all further proceedings in Crime No.1725/2018 of Kottayam East Police Station, now pending as C.C.No.568/2019 on the files of the Chief Judicial Magistrate Court, Kottayam.

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

(3.) The learned counsel for the petitioner would submit that initially crime was registered alleging commission of offences punishable under Ss. 465 and 471 of IPC, on the allegation that somebody manipulated the records with a view to deny compassionate employment to the defacto complainant in between 30/7/2004 to 15/11/2005. On investigation, Annexure-II final report filed and acting on the same, the trial court took cognizance for the offences punishable under Ss. 465 and 471 of IPC and the case was numbered as C.C.No.568/2019. Thereafter, at the instance of the accused, further investigation conducted, which led to filing of Annexure-VI supplementary final report, and as per which Annexure II final report was negatived. Further, it is stated in Annexure VI that, on getting further documents the option for further investigation would be considered.