G. Girish, J
1. The learned Public Prosecutor submitted that the final report in this case had been filed before the Judicial First Class Magistrate Court - I, Aluva
and the case had been taken on files as C.C.No.1002 of 2023.
2. The prayer in this petition is to quash the FIR registered by the Aluva Police in Crime No.1507 of 2019. As the final report in this case had already
been filed, and the proceedings commenced before the Trial Court, it is not possible for this Court to terminate the prosecution proceedings by invoking
Section 482 of the Code of Criminal Procedure. The petitioner can raise all challenges against the accusations against him at the time of trial before
the learned Magistrate.
The Crl.M.C. is closed with the above observation.
