R.V.BABU Vs. STATE OF KERALA

JUDGEMENT

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

(2.) The 2nd respondent filed a complaint against the petitioner and another. It was filed before the judicial magistrate of the first class, North Paravur. A copy of the complaint is annex-A1. It was filed alleging commission of an offence punishable under Sec.420 of IPC . The learned magistrate forwarded the complaint to the local station house officer under Sec.156(3) of Cr.P.C . On receipt of the complaint a case was registered at the North Paravur police station. Annex-A2 is a copy of the FIR. The petitioner filed Crl.M.C.1342/2013 before this court to get the FIR quashed. The investigating officer, while the said Crl.M.C was pending, filed annex- A3 final report under Sec.173(2) of Cr.P.C . Crl.M.C.1342/2013 was dismissed by this court in view of the filing of the final report. This court, however, granted permission to the petitioner to challenge the final report on legal grounds. Annex-A4 is the copy of the order of this court. The present Crl.M.C is filed requesting to quash annex-A3 final report.

(3.) Heard the learned counsel for the petitioner, the learned public prosecutor and the learned counsel for the 2nd respondent.