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Judgment
5 paragraphs · 130 wordsDr Kauser Edappagath, J
This Crl.M.C. has been filed to quash all further proceedings in C.C.No.710/2015 on the file of the Judicial First Class Magistrate Court-V (Special Court for Marklist cases), Thriuvananthapuram.
Heard both sides.
The petitioner is the 1st accused. The offences alleged are punishable under Sections 409, 420 and 34 of the IPC. The crime was registered pursuant to a private complaint filed by the de facto complainant.
I went through the private complaint as well as the connected documents. There are allegations to constitute the ingredients of offences under Sections 409, 420 and 34 of the IPC. When prima facie case is made out, the jurisdiction vested with this Court under Section 482 of the Cr.P.C. cannot be invoked. Accordingly, the Crl.M.C. is dismissed.