SINOJ 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 1 FIR, Annexure 2 Final Report and all further proceedings in C.C.No.3049/2020 on the files of the Judicial First Class Magistrate Court-1, Karunagappally, Kollam, arose out of Crime No.202/2014 of Oachira Police Station, Kollam District and the petitioner herein is the 3rd accused.

(2.) Heard the learned counsel for the petitioner and the learned Public Prosecutor. I have perused the relevant records.

(3.) In this case, the allegation of the prosecution is that, during the first week of December, 2012, the 1st accused snatched away one gold chain, weighing one sovereign, worn by the mother of the 3rd respondent/de facto complainant herein. The specific allegation is that, the Bike, bearing Registration No.KL 23/F-1587, driven by the 2nd accused, where the 1st accused was the pillion rider, was entrusted by the 3rd accused. Thus, the prosecution alleges commission of offence punishable under Sec. 394 r/w Sec. 34 of the IPC, by accused Nos.1 to 4.