RENJITH Vs. SUB INSPECTOR OF POLICE AND ORS.

JUDGEMENT

(1.) This is an application filed under S.482 of the Code of Criminal Procedure to quash the proceedings against the petitioner / accused before the Trial Court.

(2.) The facts which are relevant for this proceedings is as follows:

(3.) When the mother of the petitioner herein came to know about the above case, she made a representation before the Superintendent of Police. Her case was that the case put forward by the de facto complainant in crime No. 235/2010 is false. After a preliminary enquiry, the District Police Chief ordered re - investigation and entrusted the matter with the Inspector of Police, Mavelikkara. The Inspector of Police filed a report before the Trial Court on 21/12/2010 praying to stop further proceedings of the trial in CC 487/2010 and also informed the re - investigation of the case. A final report was filed before the Court on 01/11/2011.