JOSE.T.PAUL Vs. STATE OF KERALA

JUDGEMENT

(1.) Crl.M.C. No.2435 of 2024 has been filed under Sec. 482 of the Code of Criminal Procedure, 1973, by accused Nos.1 and 2 in C.C. No.27 of 2014 on the files of the Court of the Enquiry Commissioner and Special Judge, Thrissur, arose out of Crime No.VC-21/2010 of VACB, Thrissur, seeking quashment of Annexure-XXIV charge sheet and AnnexureXVII FIR in the above case.

(2.) Crl.Rev.Pet. No.671 of 2024 has been filed under Ss. 397 and 401 of Cr.P.C. by the same petitioners, challenging the order dtd. 8/11/2022 in Crl.M.P. No.533(A)/2018, whereby the learned Special Judge dismissed the discharge petition filed by the petitioners under Sec. 239 of Cr.P.C. in the above case.

(3.) Heard the learned counsel for the petitioners as well as the learned Public Prosecutor. Perused the relevant records and the impugned order.