ALEXANDER THOMAS,J. - (1.)The prayer in the aforecaptioned Criminal Miscellaneous Case filed on 06.04.2016, under Section 482 of the Code of Criminal Procedure (Cr.P.C.), is as follows:-
".....................to quash Annexure A3 FIR in Crime No.2267/2015 of the Kannur Town Police Station, Kannur."

(2.)The challenge made in the aforecaptioned criminal miscellaneous case filed under Sec.482 of the Code of Criminal Procedure is directed as against the impugned criminal proceedings, on account of Annexure A3-First Information Report (FIR), in Crime No.2267/2015 of Kannur Town Police Station, which has been registered suo-moto by the said police station on 09.12.2015, in which the petitioner herein has been arrayed as the sole accused for the offence punishable under Sec.117(d) of the Kerala Police Act, 2011.
(3.)It appears that, though Annexure A3 -FIR has been registered only on 09.12.2015, the police has completed the investigation with lightning speed and has filed Annexure A4- Final Report/Charge Sheet on 10.12.2015, in which the petitioner has been arrayed as the sole accused for the said offence as per Sec.117(d) of the Kerala Police Act, 2011.