HARIDAS P NAIR Vs. STATE OF KERALA

JUDGEMENT

(1.) In this petition filed under S.482 CrPC, the petitioner who is a legal practitioner seeks to quash Annexure A FIR in Crime No. 84 of 2007 of Chittur Police Station and all further proceedings pursuant thereto on the ground that the same amounts to an abuse of the process of the Court.

(2.) I heard Senior Advocate Sri. K. Ramakumar appearing for the petitioner and Senior Adv. Sri. P. G. Thampi, the learned Director General of Prosecution, who is also the Chairman of the Kerala Bar Council.

(3.) A YOUNG LAWYER'S SUPPLICATION