PRAKASH PHILIPOSE Vs. STATE OF KERALA AND ORS.

JUDGEMENT

(1.) The prayers in the above Crl.M.C filed under Sec.482 of the Cr.P.C are as follows:

(2.) Heard Sri.R.Venugopal, learned counsel appearing for the petitioner/accused and Sri.Saigi Jacob Palatty, learned Public Prosecutor appearing for respondents 1 & 3 and Sri.K.Rajesh Sukumaran, learned counsel appearing for the respondent No.2. The petitioner seeks quashment of the impugned criminal proceedings at Annexure-A3 final report/charge sheet filed in Annexure-A1 Crime No.816/2019 of Ranni Police Station, which led to the pendency of committal proceedings C.P.No.43/2019 on the file of the Judicial First Class Magistrate's Court, Ranni.

(3.) The petitioner herein has been arrayed as the sole accused in the instant Annexure-A1 Crime No.816/2019 of Ranny Police Station, which has been registered for offences punishable under Sec.376(2)(f) of the Indian Penal Code, on the basis of the FIS given by the lady de facto complainant on 17.06.2019 at about 6.50 p.m., in respect of the alleged incidents which happened for the period from 01.07.2018 to 07.06.2019.