JAYESH Vs. SUB INSPECTOR OF POLICE

JUDGEMENT

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

(2.) Heard Sri.K.M.Sathyanatha Menon, learned counsel appearing for the petitioner (sole accused), Sri.B.Jayasurya, learned Public Prosecutor appearing for respondent Nos.1 & 2 (Station House Officer & State of Kerala). Notice has been sent to contesting respondent No.3 (lady de facto complainant) through the Inspector of Police of the area concerned, in her address as shown in the impugned criminal proceedings and it is now reported that the addressee is not in place, as she is at Dubai.

(3.) The petitioner herein has been arrayed as the sole accused in the instant First Information Report in Crime No.345/2018 of Thrissur East Police Station, for offence punishable under Sec.120(o) of the Kerala Police Act, 2011, on the basis of the petition filed by the lady de facto complainant (3rd respondent). The police after investigation has filed the impugned Annexure-A final report/charge sheet in the said Crime No.345/2018 of Thrissur East Police Station, which has now led to the pendency of calendar case C.C.No.1647/2018 on the file of the Judicial First Class Magistrate's Court-I, Thrissur.