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Judgment
6 paragraphs · 133 wordsDr.Kauser Edappagath, J
This Crl.M.C. has been preferred to quash all further proceedings in C.C. No. 196/2016 on the file of the Judicial First Class Magistrate's Court (Temporary), Paravur. The petitioners are the accused Nos. 1 and 2. The offences alleged are punishable under Sections 447, 427, 294(b), 323 read with 34 of the IPC.
I have heard the learned counsel for the petitioners as well as the learned counsel for the 2nd respondent.
I have perused the FI Statement and also the statement of the witnesses recorded during the investigation. There are ingredients to attract the offences alleged against the petitioners.
When a prima facie case is made out, the jurisdiction vested with this Court under Section 482 of the Cr.P.C. cannot be invoked.
Hence, the Crl.M.C. is dismissed.