(1.) The prayer in this Criminal Miscellaneous Case filed under Section 482 of the Cr.P.C. is for an order from this Court to quash the entire proceedings in C.C.No. 2831/2015 on the file of the Special Judicial First Class Magistrate's Court (N.I.Act Cases), Kozhikode, on the ground that the cognizance in this case has been taken by learned Magistrate, without conducting the inquiry as contemplated under Section 202 of the Cr.P.C.
(2.) The brief facts in this case may be stated as follows:-
(3.) Heard Sri.Babu S.Nair, learned counsel appearing for the petitioner (accused) and Sri.Saigi Jacob Palatty, learned Prosecutor appearing for R-1 State. In the nature of the orders proposed to be passed in this petition, notice to R-2 (complainant) will stand dispensed with.
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