RAVEENDRAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The prayer in this Crl.M.C is to quash Annexure A2 and all further proceedings initiated pursuant to that. Annexure A2 is nothing but a final report laid by the Additional Sub Inspector of Yerroor Police Station against the petitioner herein after concluding the investigation in Crime No. 699/2012, charge-sheeting him for the offences punishable under Section 55(a) and (i) of the Abkari Act (for short 'the Act').

(2.) The case of the prosecution was as follows:-

(3.) Based on the FIR, the investigation was conducted. The same was concluded and on 1.11.2012, a final report was laid before the Judicial First Class Magistrate Court-I, Punalur, the true copy of which is appended to this petition as Annexure A2. The final report was taken on file by the Additional Court of Sessions, Kottarakkara as S.C.No. 451/2013. At that juncture, this Court was approached by the petitioner under Section 482 Cr.P.C. seeking to quash Annexure A2 and all further proceedings initiated pursuant to that.