HASSAN M.M. Vs. STATE OF KERALA

JUDGEMENT

(1.) This petition is preferred under S.482 of the Cr. P.C seeking to quash all further proceedings in C.C No. 300/2011 on the files of the Judicial First Class Magistrate Court - I, Kottarakkara. The petitioner is the 4 accused in the said prosecution initiated by the 2nd respondent herein alleging commission of offence punishable under S. 499 and 500 r/w S.34 of the IPC.

(2.) The complaint is seen preferred by the 2 respondent/complainant who was the then President of Kareepra Grama Panchayath. The allegation in the complainant can be summarized in the following lines:

(3.) The learned Magistrate took cognizance of the offence after examining the complainant and his witnesses. The aforesaid proceedings are under challenge in this petition.