BIJU, S/O SIVARAJAN Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner seeks a relief under Sec.482 of Cr.P.C. The relief he seeks is to quash a criminal prosecution against him.

(2.) The 2 nd respondent filed a complaint before the Judicial Magistrate-I, First Class, Neyyattinkara under Sec.190 of Cr.P.C. The complaint was forwarded to the Ariyancode police station under Sec.156(3) of Cr.P.C. An FIR was registered. It was registered under Secs 120B, 196, 209, 211, 420 and 506 of IPC and also under Sec.17 of the Kerala Money Lenders Act, 1958 (for short the Act). Annex-A1 and annex-A2 are copies of the complaint and the FIR respectively.

(3.) Heard the learned counsel for the petitioner and the learned public prosecutor. The 2 nd respondent to whom notice was issued from this court did not appear.