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Judgment
12 paragraphs · 188 wordsDr. Kauser Edappagath, J
This Crl.M.C has been filed to quash the proceedings in C.C.No.548/2021on the file of the Judicial First Class Magistrate, Muvattupuzha.
The petitioner has been arrayed as accused No.9.
The offence alleged are under Sections 323, 341, 354A and 34 of IPC.
The learned counsel for the petitioner submits that the petitioner is a B.Tech student studying at Muthoot Institute of Technology and Science,
Puthencruz and the pendency of the criminal case would affect his future prospects
Having heard the learned counsel for the petitioner Sri. Sheji P. Abraham, I am of the view that this Crl.M.C can be disposed of giving liberty to the
petitioner to file a petition/application for discharge before the learned Magistrate. The learned Magistrate shall dispose of the said petition/application,
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 application
for discharge. The personal appearance of the petitioner before the learned Magistrate is dispensed with until the disposal of the petition/application
for discharge.
The Crl.M.C is disposed of.