SADHAM Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner has invoked the jurisdiction under Sec. 482 Cr.P.C to quash all proceedings against them.

(2.) Petitioner is the accused in Crime No.1689/2023 of Chadayamangalam Police Station, registered for the offences under Ss. 294(b), 341, 324, 427 and 307 of the Indian Penal Code, 1860 apart from Sec. 92(b) of Rights of Persons with Disability Act, 2016. The 3rd respondent is the de facto complainant.

(3.) According to the prosecution, on 10/12/2023, while the de facto complainant, who is a disabled person, was sitting in front of his shop, the accused abused him and hit him with his car twice, for failing to provide a cigarette, and thereby committed the offences alleged.