ARUN PARYADATH Vs. STATE OF KERALA

JUDGEMENT

(1.) The prayer in the aforecaptioned Criminal Miscellaneous case filed under Sec.482 of the Cr.P.C is as follows :

(2.) Heard Sri.S.Rajeev, learned counsel appearing for the petitioner/sole accused, Sri.Saigi Jacob Palatty, learned Public Prosecutor appearing for the 1st respondent-State of Kerala and Sri.Basant Balaji, learned Advocate appearing for the contesting respondent No.2 (lady de facto complainant). The petitioner herein has been arrayed as the sole accused in the instant impugned Annexure-I First Information Report (FIR) in Crime No.1169/2014 of Vanchiyoor Police Station, Thiruvananthapuram for offences punishable under Sec.498A of the Indian Penal Code , on the basis of the First Information Statement (FIS) given by the 2 nd respondent lady de facto complainant on 04.10.2014 in respect of the alleged incidents, which happened for the period from 10.05.2013 to 04.10.2014.

(3.) The allegations made out in Annexure-I FIS of the 2nd respondent is as follows :