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Judgment
Dr Kauser Edappagath, J
This Crl.M.C has been filed to quash all further proceedings in C.C.No.481/2021 on the file of the Judicial First Class Magistrate Court -I, Thrissur.
The petitioner is the accused. The offence alleged against him is punishable under Section 324 of IPC. The prosecution case, in short, is that on 7.3.2021 at 4.30 pm, while the defacto complainant was walking on the road, the petitioner attempted to hit the defacto complainant with his car and the defacto complainant sustained injuries on her hip and leg, thereby committing the offence.
Having heard the learned counsel for the petitioner Sri. Rajesh Chakyat and the learned Senior Public Prosecutor Smt. T.V. Neema, I am of the view that this Crl.M.C can be disposed of, by granting liberty to the petitioner to file an application for discharge at the Magistrate Court. The learned Magistrate shall dispose of the said application, if any filed, in accordance with law. The petitioner is at liberty to take up all the contentions raised in this Crl.M.C in the application for discharge as well. The personal appearance of the petitioner at the court below is dispensed with till the discharge application is disposed of by the learned Magistrate.
The Crl.M.C is disposed of.