DINESH MANGALASSERIL Vs. STATE OF KERALA
LAWS(KER)-2019-1-410
HIGH COURT OF KERALA
Decided on January 28,2019

Dinesh Mangalasseril Appellant
VERSUS
STATE OF KERALA Respondents


Referred Judgements :-

GIAN SINGH VS. STATE OF PUNJAB [REFERRED TO]
NARINDER SINGH VS. STATE OF PUNJAB [REFERRED TO]


JUDGEMENT

Raja Vijayaraghavan V., J. - (1.)This petition is filed under Section 482 of the Code of Criminal Procedure ("the Code" for brevity) with a prayer to quash the proceedings pending against the petitioner.
(2.)The petitioner herein is the accused in Crime No.2768 of 2018 registered at the Kottarakkara Police Station under Sections 294(b), 451 and 427 of the IPC.
(3.)The petitioner is alleged to have trespassed into the property of the 2nd respondent, and after abusing him and his family members, committed mischief.


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