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Judgment
5 paragraphs · 167 wordsDr. Kauser Edappagath, J
This Crl.M.C. has been filed to quash further proceedings pursuant to the final report in C.C.No.176/2018 on the files of the Judicial First Class Magistrate Court-Wadakkanchery.
The petitioner is the 3rd accused. The offences alleged are under Sections 323, 427, 447, 294(b), 509, 354 and 34 of IPC.
Having heard the learned counsel for the petitioner and the learned Public Prosecutor, I am of the view that this Crl.M.C can be disposed of, with liberty to the petitioner to file an application for discharge at the Magistrate Court concerned, if charge is not already framed. The learned Magistrate shall dispose of the said application, if any filed, in accordance with law. The petitioner is at liberty to take up all the contentions raised in this Crl.M.C in the application for discharge. The personal appearance of the petitioner at the court below is dispensed with till the discharge application is disposed of by the learned Magistrate.
The Crl.M.C is disposed of.