SANTHOSH M J Vs. STATE OF KERALA

JUDGEMENT

(1.) Petition filed under Section 482 Cr.P.C.

(2.) The petitioner is the accused in CC No. 742 of 2017 on the file of the Judicial First Class Magistrate Court, Kakkanad. He is alleged to have committed the offence under Section 118(e) of the Kerala Police Act. The allegation is that while driving a vehicle he was found using a mobile phone. The proceedings are sought to be quashed on the ground that the facts do not attract the offence under Section 118(e) KP Act.

(3.) Heard the learned counsel for the petitioner and the learned Public Prosecutor.