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Judgment
12 paragraphs · 198 wordsDr. Kauser Edappagath, J
This Crl.M.C has been filed to quash the proceedings in C.C.No.1818/2019 on the files of the Judicial First Class Magistrate I, Adoor.
The petitioner has been arrayed as the accused No.2. He is the brother of the accused No.1. The offences alleged are under Sections 498A, 324,
506(i) and 34 of IPC.
The learned counsel for the petitioner submits that there is absolutely no allegation as against the petitioner. The petitioner is at present in Gulf
country.
Having heard Sri. K.B. Udayakumar, the learned counsel for the petitioner and Smt. T.V. Neema, the learned Public Prosecutor, I am of the view
that this Crl.M.C can be disposed of giving opportunity to the petitioner to file a petition for discharge through his counsel before the learned
Magistrate. The learned Magistrate shall dispose of the said petition, if any filed, in accordance with law. The petitioner is free to take all the pleas
raised in this Crl.M.C before the learned Magistrate in the petition for discharge. The personal appearance of the petitioner before the learned
Magistrate is dispensed with until the petition for discharge is disposed of.
The Crl.M.C is disposed of.