Kerala High Court
K.H.Kunjumon @ Bavakunju vs The State Of Kerala on 18 March, 2008
Author: V. Ramkumar
Bench: V.Ramkumar
IN THE HIGH COURT OF KERALA AT ERNAKULAM
Crl MC No. 1081 of 2008()
1. K.H.KUNJUMON @ BAVAKUNJU
... Petitioner
Vs
1. THE STATE OF KERALA, REPRESENTED BY THE
... Respondent
2. THE SUB INSPECTOR OF POLICE,
3. K.U.SHEEBA, D/O.K.A.UMMERKUTTY,
4. K.M.FIROSE, S/O.LATE MUHAMMED ABDUL
For Petitioner :SRI.V.CHITAMBARESH (SR.)
For Respondent :PUBLIC PROSECUTOR
The Hon'ble MR. Justice V.RAMKUMAR
Dated :18/03/2008
O R D E R
V. RAMKUMAR , J.
==========================
CRL.M.C. No.1081of 2008
==========================
Dated this the 18th day of March, 2008.
O R D E R
In this petition filed under Section 482 Cr.P.C., the petitioner seeks to quash Annexure-A FIR.
The petitioner can resort to the remedies available to him in law in case he is charge sheeted by the police and in case the charge sheet so filed gives rise to the cause of action. Reserving this right of the petitioner, this Crl.M.C is dismissed.
V. RAMKUMAR, JUDGE.
rv