RAJEEVAN Vs. STATE OF KERALA

JUDGEMENT

(1.) This petition is filed under Section 482 of the Code of Criminal Procedure (hereinafter referred to as 'the Code') with a prayer to invoke the extraordinary inherent powers and to quash the pending criminal proceedings.

(2.) The petitioner is the accused in S.C.No.833 of 2013 on the file of the Vth Additional Sessions Court, Kollam. In the aforesaid case he is being proceeded against for having committed offences punishable under Sections 436 & 34 of the IPC. The 2nd respondent is the de facto complainant.

(3.) The prosecution allegation is that on 2.2.2002 at about 10 pm, the petitioner along with a person who could be identified at sight entered into the residential premises of the 2nd respondent and poured petrol through the window and thereafter lighted file causing a loss of Rs.5,000/-.