UNAIZE AHAMMED Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl.M.C. No. 1298/2026 has been filed by the first accused in Crime No. 04/2025/EKM of V.A.C.B, Ernakulam Unit and the prayers herein are to quash the FIR and further proceedings and also to grant such other reliefs in the facts and circumstances of the case.

(2.) Heard the learned counsel for the petitioner and the learned Special Public Prosecutor in detail. Perused the prosecution records as well as the records produced by the petitioner.

(3.) In a nut shell, this crime was registered based on Annexure A2 surprise check report, carried out by the Inspector of Police- III, VACB, Ernakulam Unit as on 18/12/2024, acting on a complaint filed by Sri. Amal Krishna B, Manager FL 09 Warehouse, Petta, Thripunithura Branch, dtd. 18/12/2024.