PRIYESH.A.K. Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is the accused in C.P. No.40 of 2018 on the files of the court of the Judicial Magistrate of First Class - I, Kasaragod. The offences alleged are the offences punishable under Sections 447, 285 and 427 read with Section 34 I.P.C. and Section 3(1)(x) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989.

(2.) The petitioner has filed this Crl.M.C. praying for quashing Annexure - AII final report and further proceedings against the petitioners in the above said case.

(3.) Heard.