A.V.Basheer @APPELLANT@Hash State Of Kerala

Petitioner was originally the 2nd accused in Annexure-A1 final report in Crime No.258 of 1992 of the Bekal Police Station, for the offences under Sections 143, 147, 144, 148 and 332 read with Section 149 of the IPC. Most of the accused faced trial before the Judicial First Class Magistrate's Court-II, Hosdurg in C.C.No.408 of 1994 and they were acquitted for want of evidence. Some of the accused were absconding. The case against them was split up and re-filed as C.C.No.361 of 1997. In C.C.No.361 of 1997, the petitioner was arraigned as the 1st accused. The 3rd accused in the said case faced the trial. Through Annexure-A2, the 3rd accused was also acquitted for want of evidence.

Presently the case against the petitioner is included in the long pending register as L.P.C.No.21 of 2011 before the court below.

Even if the trial of the case against the petitioner is proceeded with no fruitful purpose would be served except sheer wastage of time. Matters being so, all further proceedings in L.P.C.No.21 of 2011 of the Judicial First Class Magistrate's Court-II, Hosdurg, as against the petitioner, are liable to be quashed.

In the result, all further proceedings in L.P.C.No.21 of 2011 of the Judicial First Class Magistrate's Court-II, Hosdurg, as against the petitioner, are quashed.