ARUN THOMAS Vs. STATE OF KERALA

JUDGEMENT

(1.) This Criminal Miscellaneous Case has been filed under Sec. 482 of the Code of Criminal Procedure to quash Annexure A-1 FIR and Annexure A-2 Final Report in Crime No.256/2019 of Kattappana Police Station. The petitioner is the accused in the above crime.

(2.) In this matter, the prosecution alleges commission of offences punishable under Ss. 341, 294(b) and 506 of the Indian Penal Code.

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