JOHNKUTTY M V Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner herein is the accused in C.C.No.223 of 2017 on the files of the Chief Judicial Magistrate Court, Thiruvananthapuram. In this petition filed under Sec. 482 of the Crimial P.C., he seeks to quash all further proceedings in the aforesaid case.

(2.) The prosecution allegation is that on 28.11.2011, at 7.50 p.m., the petitioner, intercepted a KSRTC bus driven by the de facto complainant and thereafter assaulted him.

(3.) The records reveal that the final report was laid before the Judicial Magistrate of the First Class-III, Thiruvanathapuram, in the year 2012. At the instance of the petitioner, a counter case was registered and the learned Magistrate has taken cognizance of the case as C.C.No.543 of 2012.