P.A. PRAKASH Vs. MANAGER

JUDGEMENT

(1.) Accused in C.C. No. 392 of 2013 pending before the Court of Judicial First Class Magistrate-II, Kanjirappally has approached this Court seeking quashment of Annexure-F final report in Crime No.308 of 2012 of Ponkunnam Police Station, registered under Sections 406, 420 and 424 IPC.

(2.) Heard the learned counsel for the petitioner and the learned Standing Counsel for the 1st respondent Bank. Name of the Bank, which was originally State Bank of Travancore, has been changed by merger, as State Bank of India. Heard the learned Public Prosecutor as well.

(3.) Short facts are thus: