EBIN SEBASTIAN Vs. STATE OF KERALA

JUDGEMENT

(1.) Crl.M.C.No.3351/2022 has been filed under Sec. 482 of the Code of Criminal Procedure and the prayer is as under; to quash Annexure A1 Final Report in Crl.M.C.No.175/2019 of Chittarikkal Police Station, in C.C.No.912/2019 before the Judicial First Class Magistrate Court-II, Hosdurg.

(2.) The petitioners herein are accused Nos.1 to 3 in the above case.

(3.) Heard the learned counsel for the petitioners and the learned Public Prosecutor in detail. No representation for the 2nd respondent.