PRABIN RAJ Vs. STATE OF KERALA

JUDGEMENT

(1.) This Criminal Miscellaneous Case has been filed under Sec. 482 of the Code of Criminal Procedure, with the following prayers:

(2.) Heard the learned counsel for the petitioner, the learned counsel for the defacto complainant and the learned Public Prosecutor in detail. Perused the relevant documents including Annexure-3 final report, which is under challenge.

(3.) This crime was registered alleging commission of offence punishable under Sec. 376 of the Indian Penal Code, by the accused, who is the petitioner herein.