JAYAHARI Vs. STATE OF KERALA

JUDGEMENT

(1.) Leave granted.

(2.) This appeal arises out of the judgment and order dtd. 29/9/2020 passed by the High Court of Kerala at Ernakulam in Criminal MC No.2976 of 2020(B) by which the application filed by the present appellants under Sec. 482 of the Code of Criminal Procedure, 1973 seeking quashing of proceedings initiated pursuant to FIR No.1177 of 2020 lodged by respondent No.2 herein, was rejected by the High Court.

(3.) The basic allegations in the Complaint Petition made by respondent No.2 were to the following effect: