VIJAYAKUMAR AIRPORT DIRECTOR Vs. STATE OF KERALA

JUDGEMENT

(1.) The common petitioners in these petitions filed under Section 482 Cr.P.C. seek to quash Annexure-I complaint in S.T. Case Nos. 8215 and 8213 of 2001 respectively.

(2.) The facts leading to the filing of these petitions can be summarised as follows:

(3.) Even though in S.T. Case No. 8213/01 what is alleged is infraction of Rule 29 of the Rules, there is no dispute that the rule which is really attached is Rule 20 and not Rule 29 of the Rules.