ATHIRA S. SHAJU Vs. STATE OF KERALA

JUDGEMENT

(1.) This Criminal Miscellaneous Case has been filed under Sec. 528 of the Bhartiya Nagarik Suraksha Sanhita, 2023 to quash Annexure-A2 Final Report and all further proceedings in C.C.No.95/2023 on the files of the Judicial First Class Magistrate Court, Kunnamkulam arose out of Crime No.1446 of 2022 of Kunnamkulam Police Station, Thrissur. The petitioner herein is the accused in the above case.

(2.) Heard the learned counsel for the petitioner, the learned counsel appearing for the de facto complainant, and the learned Public Prosecutor.

(3.) In this matter, offences punishable under Ss. 323 and 324 of the Indian Penal Code, 1860 and under Sec. 75 of the Juvenile Justice (Care and Protection of Children) Act, 2015 (for short 'the JJ Act') are alleged to have been committed by the accused.