LEKHIN SUNNY Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl.M.C. has been preferred to quash all further proceedings in Annexure-A1 FIR in Crime No.18 of 2022 of Elamakkara Police Station, Ernakulam.

(2.) The offence alleged in the FIR is only under Sec. 354A(1)(i) of IPC.

(3.) The learned Public Prosecutor submits that the investigation was over and final report has already been filed as early as on 10/1/2022, that is, even before filing this Crl.M.C. The offences under Ss. 451 and 354A(1) of IPC have been incorporated in the final report.