Kerala High Court
Venugopal K.V vs State Of Kerala on 10 July, 2012
Author: S.S.Satheesachandran
Bench: S.S.Satheesachandran
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE S.S.SATHEESACHANDRAN
TUESDAY, THE 10TH DAY OF JULY 2012/19TH ASHADHA 1934
Crl.MC.No. 2322 of 2012 (A)
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PETITIONER/ACCUSED:-
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VENUGOPAL K.V,
S/O.VASUDEVAN, AGED 49 YEARS,
KALLEEMADATHIL HOUSE,
PALARIVATTOM P.O.,
EDAPPALLY SOUTH VILLAGE,
KANAYANNUR TALUK,
ERNAKULAM DISTRICT.
BY ADV. SRI.P.M.ZIRAJ
RESPONDENT /COMPLAINANT: -
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STATE OF KERALA,
REP. BY PUBLIC PROSECUTOR,
HONOURABLE HIGH COURT OF KERALA AT ERNAKULAM,
REP.BY SUB INSPECTOR OF POLICE,
PALLURUTHY POLICE STATION,
ERNAKULAM DISTRICT.
BY PUBLIC PROSECUTOR SMT. M.G. LISHA
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
10-07-2012, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
Crl.MC.No. 2322 of 2012 (A)
APPENDIX
PETITIONER'S ANNEXURES :
ANNEXURE 1 : COPY OF THE FIRST INFORMATION REPORT IN CRIME NO.
836/2012 OF PALLURUTHY POLICE STATION.
RESPONDENT'S ANNEXURES : NIL.
// TRUE COPY //
P.A. TO JUDGE
DMR/-
S.S.SATHEESACHANDRAN,J.
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Crl.M.C.NO. 2322 of 2012
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Dated this the 10th day of July, 2012
ORDER
Petitioner is the accused in Crime No.836/2012 of Palluruthy Police Station, registered for the offences punishable under Section 506(1) and 294(B) of the Indian Penal Code and Section 118(d) of Kerala Police Act. Investigation of that crime is now in progress. Petitioner seeks for quashing the criminal proceedings launched against him invoking the inherent powers of this court under Section 482 of the Code of Criminal Procedure, for short the 'Code'. The case has been falsely foisted against the petitioner in view of a quarrel between the petitioner's wife and de facto complainant and the petitioner has no acquaintance with the de facto complainant nor he gave any room for the complaint imputing the offences alleged, is the submission of the counsel. Whatever defence available to the petitioner or his version over the imputations levelled against him in the crime, can be Crl.M.C.NO. 2322 of 2012 2 presented before the investigating officer. Submissions made as above are not sufficient, nor can they be acted upon to quash the criminal proceedings against the petitioner invoking the inherent powers of this court.
Crl.M.C. is dismissed.
S.S.SATHEESACHANDRAN JUDGE.
DMR/-